RANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has challenged the impugned order dated 18th November, 2011 whereby her application for compensation has been dismissed by the Railway Claims Tribunal.

(2.) The appellant is the widow of late Raj Kumar Gupta who was found in an injured condition on platform No. 16 in the evening of 26th February, 2010 whereupon he was taken to LNJP Hospital where he succumbed to the injuries. The appellant filed an application for compensation claiming that the deceased was holding a valid ticket No.M85339487 for travel from New Delhi to Patna and he fell down on platform No. 16 while boarding Jan Sadharan Express train which was overcrowded.

(3.) The Claims Tribunal doubted that the deceased was a bona fide passenger as the ticket was not recovered from him but was later produced. The Claims Tribunal further doubted the incident on the ground that the Jan Sadharan Express departed at 15:20 hours whereas the injured was found in injured condition at 6:10 P.M.