RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicants-appellants (applicants in the claim application) have preferred this appeal assailing the Judgment dated 13.01.2012 passed in Case No. OA-II 182/2010 by the Railway Claims Tribunal, Chandigarh Bench, Chandigarh(hereinafter referred to as 'the Tribunal), by which their claim application under Section 16 of the Railway Claims Tribunal Act, 1987 has been dismissed by the Tribunal.

(2.) Short facts necessary for consideration of the lis stand enumerated as under:-

(3.) The claim-applicants filed a petition under the under Section 16 of the Railway Claims Tribunal Act, 1987 seeking compensation of Rs.6,00,000/- (Rs.Six Lacs only) along with interest @15% per annum as compensation amount from the Railway Authorities on account of death of one Somnath @ Somparkash in a 'Railway Untoward Incident'. The applicants claimed themselves to be the sons of the deceased-Somnath @ Somparkash.