MAYA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This first appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 impugning the judgment of the Tribunal dated 27.11.2012 by which the Tribunal has dismissed the claim petition filed by the appellant/applicant, who is the mother of the deceased Anuj Kumar. The facts as pleaded by the appellant/applicant are that her son Anuj Kumar on 15.5.2010 was travelling from ex- Delhi Cantt. railway station to Rewari. When the train reached between Basai Dhankot and Garhi Harsari railway station, on account of a jerk in the train and jostling of passengers, Anuj Kumar fell down from the moving train and died on the spot.

(2.) The claim petition was contested by the respondent who denied the happening of the untoward incident.

(3.) The Railway Claims Tribunal has dismissed the claim petition by the following observations:-