HOTI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 against the judgment dtd. 8/10/2020 passed by the Railway Claims Tribunal, Principal Bench, Delhi (hereinafter referred to asthe "Tribunal ") in Claim Application No. OA/II(u)/ GZB/186/2018, titled as "Sh. Hoti Lal & Others v. Union of India ".

(2.) The appellantsherein, who were the claimants before the Tribunal, are the family members of Sh. Satyapal Sharma (hereinafter referred to as the "deceased "). Appellant no. 1, Hoti Lal is the father of the deceased and Appellant no. 2, AshaDevi is the mother of the deceased.

(3.) The brief facts of the case, as set out in the claim application, are that on 10/2/2018 the deceased was travelling from New Delhi to Aligarh on the strength of a valid second-class journey ticket bearing no. F67194602. It was the case of the appellants that, while the train was approaching Aligarh Station, the deceased accidentally fell from the running train, sustained fatal injuries and died on the spot.