VADDE VIJAYA LAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Though the matter is listed for orders, with consent of learned counsel for the appellants, the matter is taken up for final disposal.

(2.) The present appeal is filed by the claimants questioning the order dtd. 17/7/2017 passed in OA II U 150/2015 by the Railway Claims Tribunal, Bengaluru Bench (hereinafter referred to as 'the Tribunal' for short) whereby, the claim petition filed by the claimants was dismissed.

(3.) It is the case of the claimants that on 12/5/2015, the deceased was traveling from Lingampalli to Adoni after purchasing the journey ticket No.74538811 at Lingampalli Railway Station and during his journey in the train, he fell down accidentally between Chigunta and Sydapur Railway Station and sustained fatal injuries and succumbed to the injuries on the spot.