SUDHA CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) This first appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 impugning the judgment dated 30.10.2012 which has dismissed the claim petition filed by the applicants/appellants who are the dependants of the deceased Sh. Parveen Chaudhary who died on account of an untoward incident of a fall from the train at the Tughlakabad railway station while travelling from Okhla to Faridabad in an EMU train on a valid monthly station ticket bearing no.56186820 having validity from 12.4.2010 to 11.5.2010.

(2.) I may note that earlier the Tribunal had passed a judgment on 15.7.2011 dismissing the claim petition but a learned Single Judge of this Court had remanded the matter in FAO No.414/2011 vide order dated 13.4.2012 for a fresh look at the evidence on record. The Tribunal through the same Member has now again passed the judgment dated 30.10.2012 dismissing the claim petition, and which is impugned in this appeal.

(3.) The following are the admitted facts:-