Kailash Prasad Deo, J. - (1.) Heard, learned counsel for the appellants and learned counsel for the respondent.
(2.) The appellants/claimants have preferred this appeal against the award dated 27.11.2014 passed by learned Member (Technical), Railway Claims Tribunal, Ranchi, in Case No.OA (IIU) RNC/2010/0095 (Old No.OA (IIU)-9005/09).
(3.) Learned counsel for the appellants, Ms. Chaitali Chatterjee Sinha has submitted that the instant appeal has been preferred by the appellants, Sri Laxman Mahli and his wife, Smt. Nirmala Devi, both parents of deceased- Khileshwar Mahli who died in an untoward incident on 30.05.2008 and he was a bona-fide passenger and to that effect, affidavit has been filed by A.W.1, namely, Laxman Mahli who has categorically stated in paras 2 and 3 which reads as follows :-;