SARASWATI DEVI AND OTHERS Vs. UOI

JUDGEMENT

(1.) The appellants have challenged the award of the Railway Claims Tribunal whereby their application for compensation has been dismissed.

(2.) The appellants are the widow, son and daughters of late Amar Singh who had gone to New Delhi Railway Station on 31st August, 2007 to see off his friend. The deceased had a valid platform ticket with him and due to heavy rush at the platform, he fell down near the Central Bridge of platforms 8 and 9 at about 12 pm and came under the wheels of Dehradun Shatabdi Express which was shunting at the relevant time.

(3.) The learned Tribunal held that the incident does not fall within the definition of untoward incident defined in section 123(c) of the Railways Act, 1989.