LALITA & ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 5756/2019 (for exemption)

(2.) The facts leading up to the filing of the present Appeal are that one Ishwar Singh (deceased), aged 45 years, who is the husband of appellant No.1, had suffered injuries in an accident on 04.04.2015 at Narela Railway Station which proved fatal. He died on the spot.

(3.) The Tribunal dismissed the application observing that the deceased was neither a bona fide passenger nor did he fell down from the train and that the incident was not covered under Section 123(c)(2) of the Railways Act, 1989.