Umadevi W/O Sukhdeb Sing vs Union Of India, Through The ...
2021 Latest Caselaw 16367 Bom

                                                         1                                 251121fa266.21.odt


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        : NAGPUR BENCH : NAGPUR.

                                           FIRST APPEAL NO. 266 OF 2021
                                         UMADEVI W/o SUKHDEB SINGH
                                                   VERSUS
                           UNION OF INDIA, THRU. GEN. MANAGER, CENTRAL RLY., MUMBAI
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order

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Ms. Priya Thakre, Advocate h/f Mr. R.G. Bagul, Advocate for the appellant

CORAM : V. M. DESHPANDE J.

DATE : NOVEMBER 25, 2021.

1. Heard Ms. Priya Thakre, learned counsel holding for Mr. R.G. Bagul, learned counsel for the appellant.

2. This appeal is filed by the claimant since the claim petition filed by her before the Railway Claims Tribunal stands dismissed. The appellant was required to file the claim petition because of death of her son Ramniwas. After having gone through the impugned judgment, I am of the view that re-look is necessary.

4. ADMIT.

5. Call for the record and proceedings.

6. Mr. N. P. Lambat, learned counsel waives service on behalf of the respondent.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:25.11.2021 18:24