RAM PRAVESH PASWAN Vs. THE UNION OF INDIA

JUDGEMENT

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

(2.) IN this case, the appellant is challenging the order dated 4th April 2013 passed by Railway Claims Tribunal, Patna in Claim Application No. OA 00132/2003 whereby and whereunder the Tribunal has rejected the claim application holding that the victim was not a bona fide passenger and the accident does not fall under the purview of untoward accident.

(3.) IN the claim application, it has been stated that the son of the applicant was a bona fide passenger, died in an untoward accident and as such, father being a dependant, entitled to the compensation.