RAMA SHANKAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 24. 04. 06 of the railway Claims Tribunal, Principal Bench, Delhi dismissing the claim application of the appellant.

(2.) APPELLANT had filed a claim application under Section 124-A of the railways Act, 1989 claiming compensation in sum of Rs. 10 lakhs on account of the injuries sustained by him in a train accident.

(3.) IT was averred in the claim application that on 22. 3. 00 at about 2. 15 p. m. the appellant had boarded Sachkhand Express from platform No. 6, new Delhi Railway Station, Delhi for a journey from New Delhi to Panipat. That the appellant was washing his face at the wash basin near the gate of the compartment when the train halted at Sadar Bazaar Railway Station at Delhi and he was in the process of washing his face the train suddenly started with a jolt as a result of which he accidentally fell from the train on the track. That because of the fall, the appellant sustained injuries and was removed to Ram Manohar Lohia Hospital, Delhi. That as a result of the injuries, right leg of the appellant was amputated.