RANJEET KUMAR RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 23 of the Railway Act, 1989, the appellant/claimant has assailed the order dtd. 16/5/2014 passed by the Railway Claims Tribunal, Principal Bench, Delhi.

(2.) The appellant has claimed that he suffered an untoward incident on 5/3/2009 when after purchasing a valid journey ticket bearing No.J90389765 for travel from Delhi Sarai Rohilla, Railway Station to Patna junction, he fell from the moving train and suffered injuries.

(3.) Learned counsel for the appellant has contended that the Tribunal while rejecting the claim application, failed to appreciate the discharge slip placed on the record issued by the Patna Medical College Hospital, which shows that the appellant had remained admitted in the hospital from 6/3/2009 to 11/4/2009. It is further contended that the only reason for rejecting the claim application was that the details of the incident were given after much delay.