GENERAL MAGAER UNION OF INDIA Vs. V LAXMANARAO

JUDGEMENT

(1.) AGGRIEVED by award made in O.A. No. 107 of 2002, dated 3.7.2008, the South-Central Railways, by its General Manager, Secundrabad, has preferred this appeal.

(2.) FACTS leading to the appeal are as follows: On 19.6.2000, Smt. V. Kasturi Bai, with a view to go to Gudur by Krishna Express, purchased a General II class ticket from Vijayawada to Gudur, bearing train No. 33908682 and boarded train No. 6803 Howrah- Tiruchirappalli Express in general coach, either presuming it to be Krishna Express or due to wrong guidance of some passengers on Vijayawada platform, as she being an illiterate person and as both the trains start from Vijayawada at the same time towards Gudur. It is the further contention of the claimants that when the train was entering Gudur Railway station, the deceased V. Kasturi Bai accidentally slipped and fell down from the running train between the platform and the train and she was cut into two pieces and killed instantaneously. Husband of the deceased initially made a claim for Rs.4,00,000/-. After his examination as A.W.I, daughter and son of the deceased got themselves impleaded in the Original Application, as per the order of the Tribunal in M.A. "No. 4 of 2008, dated 10.3.2008 as applicants 2 and 3 respectively.

(3.) ANSWERING the issue in favour of the applicants, the Railway Claims Tribunal awarded a sum of Rs.4,00,000/- as compensation and apportioned the same as follows: Husband of the deceased: Rs.2,00,000/- Daughter of the deceased: Rs.1,00,000/- Son of the deceased: Rs.1,00,000/-