UNION OF INDIA Vs. VASANTHA AND ORS

JUDGEMENT

(1.) The appellant/respondent has preferred the present appeal in CMA No.1593 of 2008, against the order dated 24.04.2007 made in O.A.No.2002 00002, on the file of the Railway Claims Tribunal, Chennai.

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

(3.) The respondent in his counter has contended that the death of the deceased did not occur in an untoward accident and that he was not a bona fide passenger on the train on that relevant date. It was submitted that the deceased met with death, when he suddenly trespassed over the track and was run over by the train and killed.