PUNAM DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Miscellaneous Appeal has been filed for setting aside the order dated 16.6.2014 passed by the Railway Claims Tribunal, Patna Bench, passed in Claim Application vide MA (OA) 00057 of 2002 by which the claim of the appellant was dismissed by the Tribunal for want of evidence completely on technical ground.

(2.) Heard learned counsel for the appellant and learned counsel for the Railway Claims Tribunal.

(3.) Learned counsel for the appellant has submitted that without giving proper opportunity, the claim application has been dismissed by the Tribunal.