BANDHANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the appellant, Mr. Vijay Shanker Jha and learned counsel for the respondent, Mr. Gautam Rakesh.

(2.) The appellant has preferred this appeal against the dismissal of her claim application vide judgment dtd. 28/7/2009 passed by Hon'ble Member (Judicial), Railway Claims Tribunal, Ranchi Bench, Ranchi in Case No. TTU-99027/99.

(3.) Learned counsel for the appellant has submitted that the appellant is the wife of the deceased - Hira Lal Mahto, who died in a railway accident on 24/4/1999 while travelling in Train No. 2G.G.C. DN (passenger train) from Khalari to Gomoh.