Manju Malviya vs Union Of India Through The General ...
2021 Latest Caselaw 1286 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 650 of 2018
                            ........

Manju Malviya .... ..... Appellant Versus Union of India through the General Manager, Eastern Railway, Kolkata .... ..... Respondent

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Appellant : Mr. Vijay Shanker Jha, Advocate. For the Respondent : Mr. Gautam Rakesh, Advocate.

........

07/15.03.2021.

Learned counsel for the appellant, Mr. Vijay Shanker Jha has submitted that claim application of the appellant has been dismissed in terms of judgment dated 14.09.2018 passed by learned Member (Technical) Railway Claims Tribunal, Ranchi Bench, in Case No.OA(IIU) RNC/134/2017, considering that deceased was not a bonafide passenger as the ticket number has not mentioned in the inquest report.

Learned counsel for the railway, Mr. Gautam Rakesh has submitted that the evidence of the witnesses are relevant for the adjudication of present appeal, as such, this case may be heard when the physical court starts.

Considering the same, let the appeal be listed when the physical court starts.

(Kailash Prasad Deo, J.) Jay/-