RAHUL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been preferred assailing the judgment dtd. 12/12/2025 passed by the Railway Claims Tribunal, Principal Bench, Delhi (hereinafter "the Tribunal") in Case No. OA/(II)U/DLI/715/2025, vide which the appellant's claim seeking compensation was dismissed.

(2.) Notably, the appellant had preferred the said claim application alleging that on 30/1/2025, he was travelling from New Delhi to Basti in the Vaishali Express train. It was pleaded that due to a heavy rush, he was compelled to stand near the gate of the compartment, and on account of a sudden jerk of the train and thrust given by passengers, he fell and suffered amputation of his left leg.

(3.) Vide the impugned judgment, the Tribunal returned a finding in favour of the appellant insofar as himbeing a bona fide passenger holding a valid train ticket is concerned. However, the appellant's claim seeking compensation was rejected, concluding that his injuries were self-inflicted, occasioned by his own state of intoxication, and not due to any "untoward incident" as defined under Sec. 123(c)(2) of the Railways Act, 1989 (hereinafter "the Act").