LALITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant is aggrieved by the order dated 01.05.2009 passed in Claim Application No. O.A. 00131 of 1998 by the Railway Claims Tribunal Patna Bench, Patna, by which the tribunal has dismissed the claim application of the appellant.

(2.) ON going through the judgment impugned, I find that, in fact, two claimants had appeared for compensation before the court below and when both the claimants were asked to be present in court, none of them appeared. ONe of them was the appellant. When she was directed to file certain documents with regard to her identity on the case being remanded by this court, she failed to submit such documents before the court below.