UNION OF INDIA Vs. RATHINAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is disposed of at the time of admission stage itself.

(2.) The Civil Miscellaneous Appeal is filed by the Southern Railway against the award of compensation of Rs.4,00,000/- to the widow, daughter and son of one Veerasamy, who died, due to accidental fall, while travelling in the Train on 17.02.2013, between Ettimadi and Valayar Railway Station.

(3.) The Tribunal, on the basis of available evidence, found that the victim, who was a bona fide passenger, died due to untoward incident as defined under Section 123(c)(2) of the Railways Act, 1989 and accordingly, awarded a sum of Rs.4,00,000/- as compensation.