Vasant S/O Laxman Mundlod And ... vs Union Of India Through The General ...
2022 Latest Caselaw 12119 Bom

                                                      1                                       40.FA.695-2021.odt




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

                                  FIRST APPEAL NO. 695 OF 2021
                           ( Vasant S/o Laxman Mundlod & Anr.
                                           Vs.
                                     Union of India )

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
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                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 24th NOVEMBER, 2022.

None appears for the appellants.

2. The appeal challenges the judgment of the Railway Claims Tribunal, Nagpur dated 26.11.2019, dismissing the claim of the claimants/appellants for compensation on account of the death of one Santosh Vasantrao Mundlod, in train accident dated 17.08.2017, which is claimed to have occurred in between Dharmabad to Kherkheli Railway Station while travelling in the train.

3. ADMIT.

4. Ms. N.G. Chaubey, learned counsel appears and waives notice for the respondent on merits.

5. Call R and P.

2 40.FA.695-2021.odt

6. The learned counsel for the appellants shall supply a copy of the memo of appeal alongwith accompanying documents to the learned counsel for the respondent within a week from today.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:24.11.2022 17:47