M NANJAPPA AND ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by appellants-claimants praying to set aside the order dated 27.2.2009 passed in OA.No.168/2007 by the Railway Claims Tribunal, Bangalore Bench.

(2.) The inquest report prepared by the Railway Rural Police Station, Yeshwanthapur, would reveal that due to rush of passengers boarding train, the deceased while trying to board Yeshwanthpur- Guntur train, fell down from the train. His body was dragged and he succumbed to injuries. This is the first version of accident as narrated in the inquest report prepared by Railway police.

(3.) Thus, from the above, it is clear that there are conflicting versions relating to manner in which the deceased succumbed to injuries.