LAL CHAND SAH 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 Tribunal dated 6.6.2012 by which the Tribunal has dismissed the claim petition filed by the appellants seeking statutory compensation for the death of their son Mr. Ayush Ranjan in an untoward incident on 28.10.2010.

(2.) THE facts of the case are that the deceased Ayush Ranjan on 28.10.2010 was said to be travelling in a train from New Delhi to Panipat. During the course of the journey Mr. Ayush Ranjan accidently fell down between Sonipat and Sandhal and succumbed to his injuries. It is pleaded that the deceased was a bonafide passenger as he was travelling on a valid train ticket.

(3.) THE Railway Claims Tribunal has given the following reasons for dismissing the claim petition.