UNION OF INDIA Vs. KIRANBHAI MANILAL KADIA

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged judgment and order dated 18th June 1998 of Railway Claims Tribunal, Ahmedabad Bench, passed in O. A. No. 9700019, whereby claim petition filed by the claimant was partly allowed and railway authority was directed to pay Rs. 2 Lacs as compensation to the claimant, failing which 12% interest will accrue in favour of the claimant.

(2.) THE case of the original claimants is as under:

(3.) THAT Shri Kiranbhai Kadia, resident of Khambhat, purchased second class ticket from Khambhat to Sayama on 1-7-1997 in the morning. He boarded no26 Up on 1-7-1997. Since the train was crowded and there was no space for sitting, the deceased was standing near entrance door. While the train was running, due to sudden jerk the deceased fallen down from the train and sustained severe injuries. His legs were cut. Therefore, the lodge a claim before Railway Claims Tribunal, Ahmedabad Bench, for compensation of Rs. 2,25,000/ -.