CHINNAPPA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal under Sec. 23(1) of the Railway Claims Tribunal Act, 1987 (hereinafter referred to as 'the Act') has been filed by the applicant challenging the judgment and decree dtd. 18/9/2014 passed by the Railway Claims Tribunal (hereinafter referred to as 'the Tribunal') in OA II U 27/2013 whereby the application filed by the applicant has been dismissed.

(2.) For the sake of the convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) Brief facts of the case is that on 10/12/2012, the deceased - Ravikumar M C, son of the applicant had left the home to go to Bengaluru and he had boarded the train at Malur Railway Station, being a bonafide passenger by holding a valid season ticket. There was a heavy crowd in the train. On the way of journey, he fell down accidentally near Kilometer No.315/400-500 and sustained grievous injuries and succumbed to the injuries.