KAILASH PRASAD DEO,J. - (1.) Heard, learned counsel, Mr. Rajesh Kumar Jha assisted by learned counsel for the appellants, Mr. Ashok Kumar Singh and learned counsel for the respondent - Railways, Mr. Vijay Kumar Sinha assisted by learned counsel M/s Ganga Kumari Kacchap.
(2.) This matter was heard on 23.11.2020, 07.12.2020 and today.
(3.) The claimants / appellants have preferred this appeal against the dismissal of the claim application filed vide Case No. TAU/RNC/2003/0032, which has been dismissed in terms of order dated 23.04.2013 passed by learned Member (Technical), Railway Claims Tribunal, Ranchi Bench, Ranchi holding that deceased - Bhaskar Pandit was not a bonafide passenger nor incident is covered under provisions of Section 123(c)(2) of the Railways Act, 1989.;