UNION OF INDIA Vs. SOUTHERN RAILWAY

JUDGEMENT

(1.) THE Union of India, owner of the Southern Railway represented by the General Manager of Southern Railway, Chennai, is the appellant in the present Civil Miscellaneous Appeal filed under Section 23 of the Railway Claims Tribunal Act, 1987.

(2.) A Claim was made by the respondents 1 and 2 herein being the parents of late K.Ravikumar, who according to them died on account of an untoward incident as defined in Section 123 (c)(ii) of the Railways Act. They had contended before the Tribunal that their son K.Ravikumar, who travelled in an unknown train on 12.01.2011 proceeding towards Katpadi Railway Station, fell down in a curve due to heavy crowd and due to the jerk and jolt of the train at Km 70/628 between Arakkonam and Melpakkam Railway Station.

(3.) IN the enquiry conducted by the Tribunal, the first respondent herein/first applicant figured as the sole witness (AW1) and 7 documents were marked as Exs.A1 to A7. On the side of the appellant/Southern Railways, no witness was examined and no document was marked.