ATTAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) APPELLANT filed a claim petition before the Railway Claims Tribunal seeking compensation of four lakhs under Section 124 -A of the Railways Act, 1989 ('Act', for short) , on account of injury sustained in an "untoward incident'' relating to a train on 14th January, 2010. By the order impugned in this appeal, Tribunal has dismissed the claim petition.

(2.) AS per the appellant, on 14th January, 2010, he along with his wife was to going from Shakur Basti to Sampla. He along with his wife went to Shakur Basti Railway Station and purchased tickets. Thereafter, they reached platform no.2, in order to board Firozpur Janta Express. Platform was overcrowded. Appellant succeeded in boarding the train but his wife could not board the train as the train started moving without any signal and whistle. Appellant turned his head to see as to whether his wife had boarded or not. In the meanwhile, he slipped and got trapped in the gap between the platform and train due to sudden jerk and sustained injuries in his legs. He was moved to Bhagwan Mahavir hospital for medical treatment. His both legs had to be amputated. Journey tickets were lost in the incident.

(3.) FOLLOWING issues were framed by the Tribunal: