UNION OF INDIA Vs. SUNITA DEVI & ORS

JUDGEMENT

(1.) This is an appeal filed against the judgement dated 24.03.2015, passed by the Railway Claims Tribunal, Principal Bench, Delhi (in short the Tribunal).

(2.) Learned counsel for the appellant, in the course of her submission, has submitted that there are two errors in the judgement. First, that the Tribunal has failed to take into account the Divisional Railway Manager's (DRM) report, wherein a conclusion was reached, after an inquiry, that the deceased Balwan Singh, had entered the railway premises in an illegal manner and, thus, was run-over. Second, that the deceased Balwan Singh was not a bonafide traveller, in as much as, he did not carry a railway ticket. Incidentally, this aspect also finds a mention in the DRM report.

(3.) In order to appreciate the two contentions raised by the learned counsel for the appellant before me, the following facts are required to be noticed.