MAHENDRABHAI MANIBHAI PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal under section 23 of the Railway Claims Tribunal Act is at the instance of the original claimants and is directed against judgment and order dated 31.08.2017 passed by the Railway Claims Tribunal rejecting the application filed by the appellants herein under Section 16 of the Act, 1987, read with sections 124A and 125 of the Railways Act, 1987 for compensation of Rs. 4 lac with interest.

(2.) The appellants herein are the parents of deceased Aakash Mahendrabhai Parmar. Aakash was travelling on 17-09-2013 from Vadodara to Boriyavi railway station by train No. 59049 Valsad-Viramgam Passenger. He fell down from a running train near the Bajwa Railway Station due to sudden jerk and jolt. According to the appellants, their son was travelling with a valid season pass No. W 65141118. The same was admitted in evidence at Ex- A/10. The Tribunal while adjudicating the application filed by the appellants herein framed the following issues:

(3.) The Tribunal answered the issues as under: