SMT. RANI DEVI Vs. UNION OF INDIA
LAWS(ALL)-2017-3-211
HIGH COURT OF ALLAHABAD
Decided on March 21,2017

Smt. Rani Devi Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.)Sri Arnab Banerji has appeared for the respondent.
(2.)This appeal has been preferred under Sec. 123 of the Railway Claims Tribunal Act, 1987 against the order dated 27.2015 passed by the Railway Claims Tribunal whereby the claim of the claimants appellants has been rejected.
(3.)It appears that one Pintoo Patel died while travelling in train whereupon the claimants appellants preferred the above claim petition.


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