KAMUKAYI Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated 29.06.2017 passed by the Railway Claims Tribunal, Chennai Bench in OA (II-U) No.133 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 facts as narrated in the claim petition, which reads as under:-

(3.) The respondent-Railway disputed the claim mainly on the ground that it is not an untoward incident and while crossing the track, the deceased was run over by the train and the head was completely severed from the body. Thus, the Railway Tribunal has rightly considered the facts and circumstances.