U ARUMUGHATHAYEE AND ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants / applicants have preferred the present appeal against the Order dated 11.03.2009, in O.A.No.10 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 on 27.06.2004, the deceased Uthandaraman had informed his parents and the first applicant that he was going to Chennai to attend to his vegetable business and informed that he would initially be going to Kovilpatti from where he had planned to board Train No.6704, Pearl City Express (Tuticorin to Chennai), on the same day after seeing his relative at Kovilpatti. It was submitted that the applicants came to know from the Railway Police, Trichy that one male dead person, aged about 25 years, was seen lying in a decomposed condition at KM365/900, between Samudram and Kulathur Railway Station, at 11.00 a.m., on 30.06.2004 and after due enquiry the body was identified as the husband of the first applicant and accordingly they passed the message to her.