VIKRAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present appeal filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (hereinafter, referred to as the 'Act'), the appellants/claimants have assailed the order dtd. 4/8/2020 passed by the Railway Claims Tribunal, Principal Bench, Delhi in Claim Application No. O.A./II(u)/GZB/30/2016 whereby the claim application filed on behalf of the appellants was dismissed.

(2.) Briefly, the facts as emerged from the material placed on record are that the appellants had filed a claim application before the Tribunal. In the said application filed by the appellants, it was stated that their son Ganga Singh (deceased) was unmarried and aged about 24 years. On 8/8/2015, he undertook a train journey from Delhi to Meerut after purchasing a valid journey ticket at New Delhi Railway Station. As there was heavy rush, he could not find a seat and was standing near the gate of the train compartment. It was further claimed that when the train reached near Aajhai Railway Station, on account of sudden jerk and push, he fell from the moving train and suffered grievous injuries resulting in his death.

(3.) The claim application was resisted by the respondent whereafter the Tribunal vide impugned order dismissed the same.