BHARATHI SHRIKANT HULLUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal is filed by the applicants challenging the judgment dtd. 1/7/2016 passed by the Railway Claims Tribunal, Bangalore Bench in OA II U 01/2012, thereby, the claim petition filed by the applicants for compensation is dismissed.

(2.) Brief facts of the case are that on 14/5/2007 deceased came to Dombivalli Railway Station and boarded local train for going towards Byculla Railway Station to attend his regular duty and at about 06.40 hrs when the said local train reached between Dombivalli Railway and Diva Railway Station near K.M.No.47/10, due to heavy rush and push by other passengers in the compartment the deceased accidentally fell down from the train and sustained serious injuries to his head and other parts of the body and died on the spot. Therefore, legal heirs of the deceased filed an application claiming compensation.

(3.) Sri.Shanti Bhushan, learned Deputy Solicitor General of India appearing for respondent has vehemently opposed the grant of compensation contending that the deceased was not a bonafide passenger.