T. ARUNA AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 03.11.2015 passed in OA(II-U) 319/2014 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The details of the untoward incident occurred, which resulted filing of an application under Section 16 of the Railways Act, which stated as under:

(3.) The learned counsel appearing on behalf of the respondent/Railways mainly contended that the Divisional Railway Manager ['DRM1 for brevity] Gummidipoondi, made a finding that "the deceased might have accidentally fallen down from unknown running train, while travelling on footboard run over and killed due to his carelessness".