MUKESH KUMAR & ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants have challenged the judgment dated 03rd September, 2014 whereby the Railway Claims Tribunal dismissed the appellants' application for compensation.

(2.) The appellants are the widow, sons and daughters of late Krishan Murari. The appellants filed an application for compensation before the Railway Claims Tribunal claiming that Krishan Murari was going from Palam to Rewari in a passenger train on 16th November, 2012; he was standing near the gate and fell down due to heavy rush near Patli Railway Station.

(3.) The respondent contested the claim on the ground that the deceased was not a bona fide passenger. According to the Railways, the deceased was found crying on the platform stating that his sons and daughters-in-law have thrown him out of the house after beating him and he jumped in front of train No.54416 to commit suicide. The driver of the train stopped the train and the injured, Krishan Murari was taken to the Civil Hospital, Gurgaon from there he was shifted to Safdarjang Hospital, New Delhi, where Krishan Murari succumbed to his injuries in the course of his treatment.