Y.PRAVEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the applicant before the Railway Claims Tribunal, Ernakulam Bench, challenging the dismissal of his claim sought under Section 16 of the Railway Claims Tribunal Act, 1987 (for short, 'the Act').

(2.) He claimed to have been travelling with a valid second class ticket on 03.11.2009 in train No.6127 Chennai-Guruvayur train (Express train) from Nagercoil to Thiruvananthapuram and when the train reached Palliyadi near Marthandam, he was thrown out of train as a result of the jerking of the train. He claims that he was near the toilet washing his face and but for the jerk, he would not have been thrown out.

(3.) According to him, he suffered serious injuries and was treated in hospital.