SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant as also the Railways.

(2.) The present appeal is directed against the order dtd. 23/4/2015 passed in OA/OC/MA No. MA(OA)003/2015 by the learned Railway Claim Tribunal, Patna Bench, Patna by which the claim of the appellant was rejected on the ground of inordinate delay of more than three and half years.

(3.) The appellant claims to be travelling from Ranchi to Muzaffarpur by Maurya Express on 19/5/2010 after purchasing a valid ticket but fell down from the running train and as a result whereof, lost his legs.