HEMLATA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants have challenged the impugned order dated 31st August, 2012 whereby their application for compensation has been dismissed by the Railway Claims Tribunal.

(2.) The appellants are the widow, minor son and parents of late Kamal Singh and they filed an application for compensation before the Railway Claims Tribunal claiming compensation on the ground that Kamal Singh fell down between platform No. 3 and 5 of Old Delhi Railway Station on 13th January, 2011 at 5.00 P.M. According to the appellants, Kamal Singh and Dharam Pal Singh were travelling from Ghaziabad to Delhi in EMU train on 13th January, 2010 and when the train entered Old Delhi Railway Station, Kamal Singh fell down due to huge rush and jerk which resulted in fatal injuries. Kamal Singh lost his bag containing the railway ticket, money and other articles.

(3.) Learned counsel for the appellants urged at the time of the hearing that the untoward incident has been admitted by the respondent in their official records as well as the evidence filed before the learned Tribunal.