UNION OF INDIA Vs. LEELA DEVI

JUDGEMENT

(1.) THIS appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 impugning the judgment of the Tribunal dated 8.2.2013 by which the Tribunal has allowed the claim petition filed by the respondents, who are the dependants of the deceased Mahendra Kumar who died in an untoward incident (within the meaning of the expression in Sections 123(c) & 124 -A of the Railways Act, 1989) on 10.6.2010.

(2.) THE facts of the case are that Mahendra Kumar, husband of respondent no.1, was travelling ex -Palwal to Ghaziabad in an EMU train alongwith his son on two valid tickets on 10.6.2010. There was a huge rush in the compartment and the deceased fell down from the train on account of a sudden heavy jerk in the train. The Railway Claims Tribunal has allowed the claim petition by making the following valid observations: -

(3.) IN view of the above, there is no merit in the appeal and therefore the same is dismissed, leaving the parties to bear their own costs.