AZEEM Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the applicant/injured, against the orders passed by the Railway Claims Tribunal, Secunderabad Bench in O.A. II (U) No.181 of 2010, dtd. 26/4/2016.

(2.) The appellant herein has filed an application claiming compensation of Rs.8.00 Lakhs from the respondent-Railways on account of the injury sustained by him in an untoward incident alleged to have been occurred on 30/4/2010, which was dismissed by the Railway Claims Tribunal.

(3.) Heard both sides and perused the record