SOMVATI Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has challenged the order dated 22nd October, 2013 whereby the Railway Claims Tribunal has dismissed their application for compensation.

(2.) On 9th June, 2011, late Krishan @ Kala went to Narela Railway Station along with his brother-in-law, Satveer Singh and purchased a ticket to go to Samalakha. Krishan and his brother-in-law were waiting for the passenger train on the foot over bridge at platform No. 1. At about 7:00 pm on 9th June, 2011, train No. 64534 came from Sonipat side and the crowd of passengers came down from that train and Krishan fell down from the platform in the space between two compartments and suffered fatal injuries. Krishan @ Kala was survived by his widow and three minor children who filed an application for compensation before the Claims Tribunal.

(3.) The Railway Claims Tribunal dismissed the application holding that the deceased was not a victim of an untoward incident within the meaning of Section 123(c) read with section 124A of the Railways Act, 1989.