MANJIT KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge by means of this first appeal under Section 23 of the Railway Claims Tribunal Act, 1987, is to the impugned order dated 15.11.2010, which has dismissed the claim petition of the appellants/applicants who are the dependants of the deceased Nirmal Singh.

(2.) THE facts of the case are that on 28.4.2010, Sh. Nirmal Singh was travelling from Ludhiana to Delhi in Sachkhand Express. When the train arrived at Subzi Mandi Railway Station, New Delhi there was a sudden jerk FAO 61/2011. Page 1 of 5 resulting in him falling down and getting injured. Sh. Nirmal Singh was removed to Hindu Rao Hospital where he succumbed to the injuries on 8.5.2010.

(3.) IN a recent judgment, the Supreme Court in the case of Jameela and others vs. Union of INdia 2010 ACJ 2453 has observed as under :-