BIHARI SHAH AND ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) This first appeal under Section 23 of the Railway Claims Tribunal Act,1987 has been filed by the dependent of the deceased Master Raju impugning the judgment of the Tribunal dated 24.11.2010 dismissing the claim petition.

(2.) The Railway Claims Tribunal has held that there was no dispute that an untoward incident occurred of falling of Master Raju from the train while travelling from Subzi Mandi to Samaipur Badli on 8.4.2009, and this is expressed in the following conclusion of the Tribunal:-

(3.) The Tribunal has however dismissed the claim petition essentially on the ground that no train ticket was found on the person of the deceased and therefore the deceased was not a bona fide passenger.