UNION OF INDIA Vs. A.MOHAN

JUDGEMENT

(1.) Heard the learned counsel for the appellant and respondents unrepresented.

(2.) The factual matrix of claimants before the railway Tribunal in O.A.No.II U 151/2009 is that the deceased on 14/2/2009 came to Whitefield railway station and purchased one journey ticket from Whitefield to Kuppam and boarded the train Mysore-Tirupati passenger. Further the case of the claimant that the train was heavily crowded and that when the train reached Kuppam railway station due to the incoming and outgoing passengers the deceased could not get down at Kuppram station but tried to reach the doorway and in the meantime due to sudden jerk and jolt of the train travelling between Kuppam and Mallanur railway station, he accidentally slipped and fallen down from the train on the midnight of 14/2/2009 and sustained serious injuries and died on the spot.

(3.) The respondent appeared and filed objection contending that he is not a bonafide passenger and the deceased was holding a ticket to travel from Whitefield to Kuppam and his body was lying beyond Kuppam railway station and that itself shows that the deceased is not a bonafide passenger. Hence, the claimants are not entitled for any compensation.