PARVATHAMMA W/O LATE KUMBARA MALLAPPA Vs. UNION OF INDIA REPRESENTED BY THE GENERAL MANAGER SOUTH WESTERN RAILWAY HUBLI

JUDGEMENT

(1.) THE claim for compensation filed by appellant for the death of her husband before Railway Claims Tribunal has been dismissed. Therefore, she is before this Court. The appellant had made a claim for compensation on account of death of her husband namely Kumbara Mallappa in an untoward incident that took place on 03.04.2005 when the deceased was travelling in Train No. 581 from Birur to Davanagere.

(2.) AS per the case of claimant, when her husband was standing near the door, there was a jolt, as a result of which he was thrown out of train and died and compensation was sought on the ground that deceased Kumbara Mallappa died in an untoward incident.

(3.) I have heard Sri Manjunatha Pattanashetty, Learned Counsel for claimant and Sri N.S. Sanjay Gowda, Learned Counsel for respondent.