SUSHMA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The instant appeal has been preferred against the Judgment dated 15.05.2013, passed by Railway Claims Tribunal, Ranchi Bench, in Case No. 0A(IIU) RNC/ 2010/ 0148 (Checklist No. 2907070023) whereby the application for grant of compensation filed by the appellant/claimant has been dismissed.

(3.) The facts in brief is that dead body of a male lying on a Railway Track near Pole Number 541/38 was located on 13.12.2006. After the dead body was identified, the family members including the claimant were duly informed. The inquest report was prepared and the dead body was sent for postmortem examination.