RAJPATI & ORS 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 15.3.2012 which had dismissed the claim petition.

(2.) The facts of the case are that the deceased Sh. Ved Pal was the husband of the appellant no.1/applicant no.1 and who died in an untoward incident by falling from a train on 29.1.2011 while travelling from Panipat to Narela.

(3.) The fact that the deceased was a bonafide passenger cannot be disputed because during the jamatalashi/search of the person/body of the deceased, a railway journey ticket bearing no. 69289007( Ex.AW1/6) of travel from Panipat to Narela was recovered. Therefore, the deceased clearly was a bonafide passenger.