ARUNA G.V. Vs. UI/SWR/GM

JUDGEMENT

(1.) This miscellaneous first appeal is filed challenging the order dtd. 8/3/2016 passed in OA II U 41/2013 on the file the Railway Claims Tribunal, Bangalore Bench (for short 'Tribunal').

(2.) Heard the learned counsel appearing for the appellant. The learned counsel for the respondent is absent and arguments on the respondent's side is taken as nil.

(3.) The factual matrix of the case of the claimant before the Tribunal is that on 13/7/2012 at about 11.45 a.m., husband of the appellant one G V Girish was travelling from Hindupur to Ananthapur being a bonafide passenger in a train and the train was overcrowded, the said Girish was forced to stand near the door of the compartment and due to jerk and jolt of the train, he fell down loosing his balance from the running train at K.M. No.102/00-100 in between Hindupur-Mulugu station and sustained severe injuries and died at the spot.