KANCHAN PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Present appeal under Section 23 of the Railways Act 1989 challenges an order dated 08.05.2006 passed by the Railway Claims Tribunal, Principal Bench, Delhi dismissing the claim application of the appellant.

(2.) Appellant had filed a claim application under Section 124-A of the Railways Act, 1989 claiming compensation in the sum of Rs. 4 lakhs on account of the death of her husband Sh. Raj Kumar Pandey @ Raju (hereinafter referred to as the deceased) in a train accident.

(3.) It was averred in the claim application that on 04.12.2000 the deceased was traveling from Shahdara to Delhi Main by the train no. 6 S.D. That since the train was overcrowded the deceased got a place near the door of the compartment. That at about 9.20AM there was a sudden jerk due to which the deceased accidentally fell down from the train and died of the injuries sustained thereof.