SAVITA 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 Railway Claims Tribunal dated 10.2.2012 which has dismissed the claim petition filed by the applicant/appellant who is the mother of the deceased Brijesh.

(2.) THE facts as pleaded before the Tribunal were that the deceased Sh. Brijesh on 19.4.2010 early in the morning was returning from Palwal to Faridabad by EMU train when the said Sh. Brijesh fell down from the train, resulting in his death, and therefore the claim petition was filed.

(3.) THE Tribunal also holds in para 4.4 that if the deceased was travelling between Palwal and Faridabad, his body could not have been found at Tughlakabad railway station and which is not in between Palwal and Faridabad railway stations. This is so stated in para 4.4 of the impugned judgment and which reads as under: -