MANARAJIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been preferred against the judgment dtd. 5/6/2017 passed by the Railways Claims Tribunal, Principal Bench, Delhi in Case No. OA (IIu) 80/2016.

(2.) Vide the aforesaid judgment, the Tribunal dismissed the claim application filed by the appellants. The claim application came to be filed seeking death compensation in the context of a train accident statedly suffered by Sh. Ram Gopal Paw (hereinafter "deceased") on 8/5/2015. It was claimed that the deceased undertook the train journey from Delhi to Bhiwani by Kalindi Express Train after purchasing a valid journey ticket, which somehow was lost at the time of the incident. It was further claimed that on account of a sudden jerk and push by the passengers from inside the compartment, the deceased accidentally fell down from running train at Old Delhi Railway Station itself and died on the spot.

(3.) Learned counsel for the appellant contended that though the Tribunal held the incident to be an "untoward incident"; it dismissed the claim by observing that the deceased was not a bona fide passenger, as no journey ticket was found on his person.