D KUTTI; KANNIAPPAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants / applicants have preferred the present appeal against the Order dated 01.02.2008, in O.A.No.52 of 2005, on the file of the Railways Claims Tribunal, Chennai Bench .

(2.) The short facts of the case are as follows:-

(3.) It was submitted that the deceased used to go daily from Veppampattu to Pattaraivakkam by EMU Train and that he had purchased monthly season ticket from Veppampattu to Pattaraivakkam. It was submitted that on 23.12.2004, at about 10.50 hours, the deceased boarded one of the EMU Train at Veppampattu and that when the train reached Thirumullaivoyal, the deceased had slipped and fallen down from the train due to the speed and jerk in the train and sustained grievous head injury. It was further stated that the second class season ticket had been lost and could not be traced.