UNION OF INDIA Vs. MRS. NARAYANAMMA

JUDGEMENT

(1.) The Appeal has been preferred by the Railways against the award of the the Railway Claims Tribunal dated 05.11.2015, by which a sum of Rs. 4,00,000/- was awarded as compensation to the legal heir of Chevula Anantha Koteswara Rao aged about 37 years, who died on 10.08.2013, when he was travelling from Krishnarajapuram to Guntur by train No.12864-Yeswantpur-Howrah Express.

(2.) The respondent being the mother of the deceased, Chevula Anantha Koteswara Rao, filed the petition contending that her son while travelling from Krishnarajapuram to Guntur, as a bonafide passenger, fell down from running train in between SKHT and YLK Railway stations near bridge No.58 km No.52/14-17. The defence of the appellant before the Tribunal was that the deceased was a ticketless traveller and not a bonafide passenger and the deceased might have fallen down due to his carelessness and negligent act.

(3.) However, the Tribunal negatived the contentions of the appellant and awarded a sum of Rs. 4,00,000/- as compensation to the respondent herein.