UNION OF INDIA Vs. ADDL REGISTRAR

JUDGEMENT

(1.) THIS appeal has been directed by the Southern Railway as against the order of the Railway Claims Tribunal, Chennai Bench, ordering a compensation of Rs.4,00,000/- to respondents 2 and 3, who are parents of one Bakkiyaraj, who died in a train accident.

(2.) ON 24.08.2007, Bakkiyaraj, then 24 years old, travelled in Train No.6607 Chennai-Mangalore Express from Chennai to Karur. The train had an unscheduled halt at Veeravakiyam Railway Station. After some time, the train started moving. He fell down from the moving train and died on the spot. According to his parents, in the train, as there was much crowd, he was standing near the entrance of the compartment, abruptly, the train started from Veeravakiyam Railway Station, due to the jerking and jolting of the train, the door of the compartment, which was kept open, dashed on his head, he slipped and fell down from the moving train and died.

(3.) BEFORE the Tribunal, the second respondent, who is the father of the deceased deposed as A.W.1. And through him Exs.A1 to A8 have been marked. Railways marked Exs.R1 and R2. But, it did not let in any oral evidence.