GANESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been filed under Sec. 23 of The Railway Claims Tribunal Act, 1987, on behalf of the appellant/claimant seeking setting aside of the judgment dtd. 2/1/2014 passed by the Railway Claims Tribunal, Principal Bench, Delhi (hereinafter "the Tribunal") in Claim Application No. OA(IIu) 186/2012.

(2.) The facts in a nutshell are that the injured, Ganesh, preferred a claim application stating that on 13/1/2011, he had undertaken a train journey from Dausa Railway Station to Old Delhi Railway Station after purchasing a valid IInd Class Ordinary railway journey ticket. He completed the journey from Dausa Railway Station to Rewari Railway Station, whereafter he boarded passenger train to travel from Rewari Railway Station to Delhi Junction. When the train reached Delhi Cantt. Railway Station, it was overcrowded and, due to a sudden jerk, he accidentally fell from the running train and sustained a crush injury to his right leg, leading to its amputation below the knee.

(3.) The claim application was resisted by the respondent on the ground that no journey ticket was recovered, and the veracity of the appellant's claim of having fallen from the running train was also doubted.