SMT. MADEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimants being aggrieved by the dismissal of the claim petition vide judgment dtd. 14/12/2016 passed in OA II U 162/2012 by the Railway Claims Tribunal, Bangalore Bench, (hereinafter referred to as 'Tribunal' for short) have preferred this appeal.

(2.) Brief facts leading to this case are that:

(3.) The claimants being the wife and children of the deceased, have filed claim petition under Sec. 16 of the Railway Claims Tribunal Act, 1987 read with Sec. 124-A of the Railways Act, 1989, claiming compensation. However, the Tribunal dismissed the claim petition on the reasons that the deceased was not a bonafide passenger and he inspite of knowing the consequences of crossing the track, deliberately invited risk, committed criminal act and sustained self-inflicted injuries which come under Sec. 124-A(b) -self inflicted injuries and (c)- his own criminal act.