SANTRA 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 6.8.2010 which has dismissed the claim petition of the appellant/plaintiff.

(2.) The Railway Claims Tribunal dismissed the claim petition as there is a finding that the deceased Sh. Mahesh Chand committed suicide and did not fall from the train. The relevant observations of the Railway Claims Tribunal read as under:

(3.) I completely agree with the aforesaid observations inasmuch as the document R1 filed before the Railway Claims Tribunal is a report of the same date of the incident i.e 14.7.2008 and as per the report R1 the Driver of the train has reported that the deceased came and lay down on the track in front of the train and was run over.