BASANT KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 23 of the Railway Claims Tribunal Act, 1987 against the judgment dtd. 10/6/2025 passed by the Railway Claims Tribunal, Principal Bench, Delhi (hereinafter the "Tribunal") in OA/II(U)/DLI/149/2024, whereby the claim application preferred by the appellants was dismissed.

(2.) The claim before the Tribunal arose out of the death of the appellants" son (hereinafter referred to as "the deceased"), who was stated to have met with an accidental fall from a passenger train on 12/2/2024 between Anand Vihar Terminal and Sahibabad Jn. Railway station.

(3.) It was the case of the appellants before the Tribunal that on 12/2/2024, the deceased, had purchased a journey ticket bearing No. AAB 05972362 for undertaking a journey from Anand Vihar to Patna. He was travelling to Patna Junction from Anand Vihar Terminal by Jan Sadharan Express (Anand Vihar Terminal- Danapur), Train No. 13258. Due to heavy crowd in the compartment, he was standing near the gate of the coach. It was somewhere between Anand Vihar Terminal and Sahibabad Junction Railway Station, he was pushed by the crowd due to a sudden jerk and accidentally fell from the running train. As a result of the fall, he sustained serious injuries and succumbed to the same at the spot.