SRI MANOJ SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Instant appeal has been filed by one of the claimant, Manoj Singh under Section 23 of the Railway Claims Tribunal Act, 1987 against the judgment dated 28.03.2012 passed by Member (Technical), Railway Claims Tribunal, Patna Bench relating to Claim Application No.0A 000149 of 2001 dismissing the claim petition on contest without cost.

(2.) I. A. No.7880 of 2013 has been filed on behalf of appellant on account of some sort of infirmities apparent over memo of appeal putting adverse impact upon its prospect due to non - impleadment of other heirs either applicant or respondent and so, it has been pleaded that remaining applicants be impeaded as respondents, who were noticed and as they had not objected vide order dated 13.04.2016 been acknowledged as respondent and to this effect the memo of appeal has been directed to be corrected/ amended.

(3.) Initially, Claim Application No.0A 000149 of 2001 was filed by Jaimanti Devi, wife of deceased Sargun Singh, who allegedly died on account of untoward incident on 06.10.2000 in a way to Kolkata from Nawada through Train No.574 DN Gaya -Jhajha DMU at Lakhisarai Station for which, F.I.R. (U.D.Case) was instituted on the basis of memo issued by one Nand Kishore Razak, Ticket Collector informing the G.R.P., who lifted the injured to hospital where he was declared dead during course of treatment.