RUKMESH AND ANOTHER Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this appeal is to the decision dated 11.04.2016 rendered by the Railway Claims Tribunal, Chandigarh Bench, Chandigarh, by virtue of which the claim application filed by the claimants/appellants under Section 16 of the Railway Claims Tribunal Act, 1987, has been dismissed on the ground that the deceased neither can be considered to be a bona fide passenger nor can the accident be termed as railway untoward incident.

(2.) On appreciation of the rival pleadings, the Tribunal framed following issues:

(3.) To prove their case the applicants examined the claim applicant no.2 Kanwar Pal as AW1 and Krishan as AW2.