UNION OF INDIA Vs. R. MUNIAMMAL

JUDGEMENT

(1.) Appellant herein is the respondent in O.A(II-U).No.184 of 2013 filed by the respondents herein / applicants before the Railway Claims Tribunal, Chennai Bench, who are the legal heirs of the deceased Ramesh, claiming compensation for the fatal death of deceased 'Ramesh', while he had travelled in the train between Singaperumal Koil to Park Railway station accidentally fallen down and died on 11.03.2013.

(2.) The Railway Authority has also contested the claim petition.

(3.) After full trial, the Railway Tribunal has not accepted the defence taken by the railway and decreed compensation in favour of the respondents / petitioners. Aggrieved by the same, the Railway Authority preferred this appeal before this Court.