Sanjay Kumar Dwivedi, J. - (1.) Heard the learned counsel for the appellants and learned counsel for respondent.
(2.) The appellants, who is applicants in Case No. OA (IIU)/RNC/34/2016 is aggrieved of Judgment dated 10.02.2017 passed by the learned Member (Judicial) of the Railway Claims Tribunal (hereinafter referred to as the Tribunal) by which the Tribunal dismissed the application of the applicant.
(3.) The applicants filed the claim petition under the Railway Act, 1989 (hereinafter referred to as the Act) for compensation of Rs 4,00,000/-.;