Smt. Laxmipriya Bhanja vs Union Of India
2023 Latest Caselaw 2301 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        FAO No.422 of 2014
                     Smt. Laxmipriya Bhanja                 ....          Appellant
                                                     Ms. D. Mohapatra, Advocate
                                              -versus-
                     Union of India                         ....        Respondent
                                            Ms. J. Sahu, C.G.C. for Union of India
                                CORAM:
                                JUSTICE B. P. ROUTRAY
                                                  ORDER

21.03.2023 Order No.

04. 1. Heard Ms. D. Mohapatra, learned counsel for the Appellants-

claimants and Ms. J. Sahu, learned C.G.C. for Union of India- Respondent.

2. Present appeal by the claimant is directed against judgment dated 8.8.2014 passed in OA/2008/0060 by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar, wherein learned Tribunal has refused to grant any compensation by disbelieving the case of the claimant.

3. It is seen that the death of the deceased took place within the compartment. The suffering of the deceased due to blood cancer is not disputed. As such, no case is made out concerning any untoward incident. Therefore, no merit is seen in the claim for compensation to treat the death of the deceased in any untoward incident.

4. Resultantly, the appeal is dismissed.

( B.P. Routray) Judge B.K. Barik