RAJENDRA KUMAR AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) RAILWAY Claims Tribunal, Principal Bench, Delhi has dismissed the claim application of appellants under Section 16 of the Railways Claims Tribunal Act, 1987 (for short, hereinafter referred to as the 'Act'), whereby appellant has prayed for grant of compensation in respect of death of Santosh Kumar in an 'untoward incident' allegedly occurred on 11th December, 2010. Aggrieved by dismissal of their claim application by the Tribunal appellants have preferred this appeal.

(2.) AS per the Appellants deceased had boarded EMU local train at Palwal, on 11th December, 2010 for visiting Delhi, after purchasing up and down return journey tickets. While returning from Delhi to Palwal in the evening by a passenger train, he fell down at Ballabhgarh Railway Station due to sudden jerk of the train and died. Due to heavy rush deceased was standing at the gate of the compartment at that time. Appellants claimed that deceased had purchased the ticket at Palwal in the presence of his cousin Shri Pradeep Kumar. However, tickets were lost in the incident.

(3.) FOLLOWING issues were framed by the Tribunal : -