PRATIMA KUNWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel, Mr. Shubham Mishra on the instruction of leaned counsel for the appellant, Mr. Kishore Kumar Mishra.

(2.) Learned counsel for the appellant has submitted that this is second round of litigation by the appellant whose compensation has been dismissed by the learned Railway Claims Tribunal, Ranchi Bench.

(3.) Learned counsel for the appellant has submitted that earlier Tribunal has dismissed the claim application of the claimant in terms of order dtd. 20/8/2013 passed by learned Railway Claims Tribunal, Ranchi Bench in Case No. OA(IIU)/RNC/2010/0023 filed on 27/1/2010 holding that deceased did not fall in the route from Chopan to Ramna Station. Against the aforesaid judgment, the appellant has moved before this Court in M.A. No. 410/2013, which was dismissed as withdrawn in terms of order dtd. 12/8/2015. However, liberty was given to the appellant to file a fresh claim application before the learned Tribunal.