SONA & ANR Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 21252/2015 (Exemption)

(2.) This is an appeal whereby challenge is laid to the order of the Railway Claims Tribunal (in short the Tribunal) dated 12.03.2015. It is the case of the appellants before this court that, on 15.02.2011, the husband of appellant no.1, one, Balbir Singh, was travelling from Ismaila to Rohtak by 3 DJ Passenger train. Due to heavy rush in the train, he was standing near the gate, and on account of a sudden jerk, he fell and received fatal injuries. Consequently, the husband of appellant no.1 (i.e. Balbir Singh) succumbed to his injuries.

(3.) It is in this background, that appellant no.1 and appellant no.2, the son of the deceased (i.e. Mr Balbir Singh) filed a petition before the Tribunal.