RAMALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 01.03.2018 passed in O.A.(II)U No:103/2017 is under challenge in the Civil Miscellaneous Appeal.

(2.) The claimant is the appellant. The claimant filed an application under Section 16 of the Railways Act, seeking compensation based on the narration of facts, which reads as under:

(3.) Investigation was conducted by the Railway Police. FIR registered and Inquest Report submitted. The Police filed a final report also. The Tribunal with reference to the documents and evidences, adjudicated the issues and formed an opinion that the ticket recovered from the deceased was not a valid authority to travel. On verification, it was found that the particular ticket was no doubt issued by Pallavaram Station, but it was issued on 06.08.2013 and the incident having taken place on 12.08.2013 could not afforded to her a valid authority to issue the same ticket, which was purchased on 06.08.2013. Since the genuineness of the ticket was ascertained and the Tribunal found that the ticket retrieved from the deceased was not a valid ticket, arrived a conclusion that the deceased was not a bonafide passenger within the definition of Section 2(29) of the Railways Act and therefore, the application was rejected.