UNION OF INDIA Vs. P. JAYALAKSHMI AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the railway administration against the award passed by the Railway Tribunal awarding a sum of Rs. 4,00,000/- to the dependants of one P.Prakash, who accidentally fell down from the moving train on 25.06.2013 while travelling from Ongole to Chennai and subsequently, succumbed to injuries.

(2.) It is submitted that the deceased was travelling from Ongole to Chennai having purchased a valid ticket from the Railway Station and while the train was nearing Bitragunta Railway station, he fell down accidentally and died. Therefore, the claim petition.

(3.) Based on the evidence of the Senior Passenger Guard, one K.Sundaram, the Railway Tribunal rightly came to the conclusion that the deceased was travelling in the train and he fell down accidentally and died. The relevant portion of the evidence of Mr.K.Sundaram reads as follows: