HARAN HALDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) APPELLANTS, parents and minor unmarried sister of late Kishan haldar have filed the appeal challenging the order dated 27. 11. 2006 passed by the Railway Claims Tribunal dismissing the claim petition filed by them.

(2.) APPELLANTS had filed a claim petition seeking compensation on account of the untimely death of Kishan Haldar who as a passenger in train no. 9263 was undertaking the journey on 22. 9. 2004 from Jaipur to Delhi Sarai rohilla. According to the appellants as the train passed Patel Nagar station kishan Haldar fell off the train due to a sudden jerk/jolt.

(3.) IT is not in dispute that the deceased was a bonafide passenger in the train and suffered multiple grevious injuries which proved fatal. He died on 26. 9. 2004 at 2. 15 AM at DDU Hospital.