THULLUKANAM Vs. THE UNION OF INDIA OWNING

JUDGEMENT

(1.) Challenging the order passed in O.A.No.97 of 2014 on the file of Railway Claims Tribunal, Chennai Bench, the claimants have filed the above Civil Miscellaneous Appeal.

(2.) According to the appellants-claimants, on 04.03.2014, their daughter, viz., Srividya, left her house to go to Tambaram to attend a function and purchased a train ticket and boarded EMU train. While travelling, the said Srividya had accidentally fell down from the running train in between Saidapet and Guindy Railway Station and sustained fatal injuries and died on the spot. A case was registered by the Egmore Railway Police, in Crime No.72 of 2014 under section 174 of Cr.P.C. In the course of the accident, train ticket was lost, therefore, it could not be produced before the Tribunal. In these circumstances, the claimants filed their claim petition claiming a compensation of Rs.4,00,000/- (Rupees four lakhs only).

(3.) The respondent filed their counter and contested the petition.