AGNESHBEN JOHNBHAI KRISTISINCEDEAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 being aggrieved with the judgment and order rendered in Case No. OA 0100021 by the Railway Claims Tribunal, Ahmedabad Bench dated 13.7.2009, on the grounds stated in the Appeal. The facts of the case briefly summarised are as follows.

(2.) The deceased Denial Johnbhai Khristi had met with an untoward incident while he was traveling with a second class ticket from Nadiad railway station for going to Ahmedabad and boarded Train No. 9019 DN ­ Valsad ­ Ahmedabad Gujarat Queen. The deceased was standing near the door of the bogie, and when there was a pressure of passengers for getting down while approaching the station of Mehamadabad railway station, the deceased fell down from the train at Platform no. 2 & 3, which was in motion. Therefore, the deceased received severe injuries on the head and succumbed to death. Therefore, the claim petition has been filed for claiming compensation of Rs.4 lacs.

(3.) The aforesaid case was filed by Agneshben Johnbhai Khristi ­ Mother of the deceased Denial Johnbhai Khristi, who met with an untoward incident on 5.3.2000.