R.C.JAYAMOHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Application filed by parents of the deceased under Section 16 of the Railway Claims Tribunal Act, 1987 was dismissed by the Railway Claims Tribunal, Ernakulam Bench, by impugned order dated 03.09.2010. The order is challenged by the dependents/parents.

(2.) The deceased was a plus 2 student and was holding a privilege pass issued by Section Engineer (Works) Southern Railway. His father/first applicant is an employee in the railway working as carpenter. On 02.02.2009, the deceased had an accidental fall at Amaravila railway station while trying to board the Thiruvananthapuram-Nagercoil passenger train and immediately died. Compensation was claimed under the unamended Railway Accidents and Untoward Incidents (Compensation) Rules, 1990 (for short, 'the Rules').

(3.) The Tribunal dismissed O.A.No. (llu)ERS/2010/0006 for two reasons.