- (1.) HEARD Sri Lalji Sinha learned Counsel for the appellant and Sri Balwant Singh learned counsel for the respondents.
(2.) THIS appeal under Section 23 of the railway Claims Tribunal Act has been preferred by the Union of India challenging the award of Rs. 4,00,000/- to the dependents of the deceased Smt. Dropadi Devi.
(3.) SRI Sinha has raised mainly the following two paints for assailing the award: 1. Smt. Dropati Devi (deceased) was a house wife and was having no earning and, therefore, the claimants cannot be said to be the dependents of the deceased so as to entitle them to any compensation under the railways Act; and 2. There was no evidence on record to hold that the death occurred because of the accidental slip from the train and that it was not a case of suicide. ;