(1.) Challenging the order passed in OA (II-U) 276/2014 on the file of Railway Claims Tribunal, Chennai Bench, the claimants have filed the above Civil Miscellaneous Appeal.
(2.) The appellants/claimants filed the Claim Petition before the Tribunal claiming a total compensation of Rs.4 lakhs for the death of one Chelladurai.
(3.) According to the appellants, on 10.04.2014, the deceased purchased a ticket for travel from Tuticorin to Coimbatore and while boarding at Tuticorin Railway Station, due to sudden start and jerk of the Train, he fell down and dragged into the wheels and was crushed to death. An FIR was lodged by the brother of the deceased and a case was registered at Tuticorin Railway Station in Crime No.16 of 2014 on 10.04.2014. The Inquest was conducted by the Special Sub Inspector of Police, Tuticorin and the Panchayatars have unanimously held that the deceased had died due to the grievous injuries suffered in the accidental fall from the Train.