UNION OF INDIA Vs. SHYAM JI PANDEY

JUDGEMENT

(1.) The appellant has challenged the impugned judgment dated 12th Sept., 2016 whereby the Railway Claims Tribunal awarded compensation of Rs.4 lakh along with interest @ 9% per annum to the respondents.

(2.) On 16th Aug., 2014, Balram boarded train No.14625 from Shakur Basti. Balram fell down near Sampla Railway Station which resulted in fatal injuries. The respondents are parents of Balram and they filed an application for compensation before the Railway Claims Tribunal.

(3.) Learned counsel for the appellant urged at the time of the hearing that the deceased was not a bona fide passenger and the deceased was negligent in de-boarding from a running train.