SURENDRA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned counsel for the respondent.

(2.) THIS appeal has been preferred by the appellants against the order dated 22.03.2011, passed in Claim Application No. OA 00007/2002 by the Railway Claims Tribunal, Patna Bench.

(3.) ADMITTEDLY , the claim was preferred by the parents of the deceased Sanjiv Kumar @ Munna said to have been coming from Patna to Bakhtiarpur, through Train No. 3414 Down, Farakka Express, on 13.03.2001, but nearing the destination he said to have fell down and died and on the information given by a passenger case was instituted finally, final report etc. was also submitted.