SHAMIM SULTANA Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 13.07.2016 passed by the Railway Claims Tribunal, Chennai Bench in OA (II-U) No.4 of 2016 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimants are the appellants and the claim petition was filed based on the ground that on 16.01.2015 when the deceased was alive, for the purpose of going to Whitefield on duty, he had come to Bangalore East Railway Station at Platform No.2 and while he was trying to get into Marikuppam Passenger Train, the train started moving and due to heavy rush, sudden jerk and jolt, he lost his balance and fell down from the moving train and died.

(3.) The respondent-Railway contested the case by stating that the deceased died due to run over by train and not falling down from the train. The deceased committed suicide or while crossing the track, he was hit and run over by the train. But the death of the deceased was not due to fall down from the train.