LAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed challenging the dismissal of the claim petition dtd. 21/11/2014 filed before the Railway Tribunal by the legal representatives of the deceased.

(2.) This appeal is listed for admission. Heard the learned counsel appearing for the appellants.

(3.) The factual matrix of the case of the claimants before the Tribunal is that on 29/9/2011, the deceased Thimmayya who is the husband of appellant No.1, father of appellant Nos.2 and 3 and son of appellant No.4 was traveling as a bona fide passenger from Gulbarga to Shahabad in Solapur-Falaknama passenger train with valid ticket and due to heavy rush of passengers, by loss of balance, accidentally he fell down and run over by the said moving train and as a result, he sustained severe injuries and when he was taken to the hospital, he was declared as brought dead. Hence, claim petition was filed before the Railway Tribunal.