THE UNION OF INDIA Vs. SMT. LAKSHMAMMA,

JUDGEMENT

(1.) THE only question raised in this appeal is that deceased was not a bonafide passenger. Therefore, the Tribunal should not have granted compensation to claimants. Heard the learned Counsel for railways and learned Counsel for claimants.

(2.) IT is established from evidence on record that Gangaiah (deceased) was working as an Attender in the office of Survey Department, K.R. Circle, Bangalore. The deceased was regularly travelling from Muddalinganahalli to Bangalore, it is evidenced by the seasonal ticket held by deceased.