LAKSHMAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants being the legal heirs of deceased has filed application under Sec. 16 of the Railway Tribunal Act, 1987 claiming compensation of Rs.8,00,000.00 but the same is dismissed by the Tribunal for the reason that the railway ticket is produced after the accident.

(2.) It is the case of the claimant that the deceased went to Heggere near Tumkur Town for his coolie work. After completion of his work, he went to Heggere Railway Station, purchased a railway journey bearing No.61593 for his return journey from Heggere to Tiptur by some unknown train. Further, it is contended that during the course of journey, he accidentally fell down from the moving train at platform of Tiptur Railway Station and sustained injuries and thereafter, succumbed to the said injuries. Therefore, the claimants being the wife and children of the deceased have filed application seeking compensation but the same is dismissed by the Tribunal on the reason that the journey ticket was produced after the incident and as such, it is an implicated evidence.

(3.) The Hon'ble Apex Court in the case of DOLI RANI SAHA VS. UNION OF INDIA, (2024) 9 SCC 656. in paragraph No.13 has held as under: