KONDOLI SOREN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the appellants, Mr. Ashok Kumar Singh and learned counsel for the respondent, Mr. Vijay Kumar Sinha.

(2.) The appellants have preferred this appeal against the judgment dtd. 1/4/2016 passed by learned Member (Judicial), Railway Claims Tribunal, Ranchi Bench in Case No. OA (IIU)/RNC/2014/0051, whereby the claim application of the appellants has been dismissed.

(3.) Learned counsel for the appellants has submitted that learned Tribunal has wrongly considered the evidence and gave a wrong finding with regard to deceased Chand Soren as not died in an untoward incident.