SAIBUN KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel, Mr. R.K.Jha, assisted by learned counsel for the appellant Mr. Ashok Kumar Singh and learned counsel for the respondent, Mr. Mahesh Tewari assisted by learned counsel Mr. Vijay Kumar Sinha.

(2.) The appellant has preferred this appeal against the award dtd. 24/4/2015 passed by learned Member (Technical), Railway Claims Tribunal, Ranchi Bench in Case No. OA (IIU) / RNC /2013 / 0004, whereby the claim application of the appellant has been dismissed.

(3.) Learned counsel for the appellant has submitted that learned Tribunal has wrongly considered the incident as not under untoward incident as defined under Sec. 123(c)(2) of the Railways Act and wrongly dismissed the claim application under Sec. 124-A of the Railways Act