SHANTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) A claim petition had been filed by Smt. Shanti Devi under Sec. 16 of Railway Claims Tribunal Act, 1987 seeking compensation for the death of her son in an untoward incident which took place on 30/4/2018.

(2.) According to the claimant, her son was a daily passenger and was travelling from Nangloi to Kishanganj when the incident in question had taken place right at platform No. 2 of Nangoli Station.

(3.) In support of her claim, she entered into witness box but did not examine anyone else. It is apprised that respondent/railways also did not examine anyone and on the basis of the evidence given by the parties, learned Tribunal came to the conclusion that the passenger in question was neither a bonafide passenger nor a victim of any untoward incident.