MUNARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) I have already heard the learned counsel for the appellant.

(2.) None appeared on behalf of the Union of India/Railways.

(3.) This appeal has been preferred against the judgment dtd. 27/11/2018, passed in Claim Application No. 0A 0821 of 2015, whereby the claim of the appellant has been rejected.