BASANTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, learned counsel for the appellants, Mr. Rajesh Kumar Jha.

(2.) Learned counsel for the appellants has submitted that Smt. Basanti Devi and Sonu Kumar are the claimants, whose claim application has been dismissed in terms of judgment dtd. 25/2/2013 passed by learned Member (Technical) in Case No. OA (IIU)/ RNC /2009 / 0075.

(3.) Learned counsel for the appellants has assailed the impugned judgment on the ground that the DRM has admitted in its report that the occurrence is an untoward incident, but there was no ticket in the possession of the deceased, as such, the deceased Gautam Goswami has not been considered by the learned Tribunal as a bonafide passenger.