UNION OF INDIA Vs. S. NADHIYA AND OTHERS

JUDGEMENT

(1.) Challenging the order passed in O.A.(II-U) 183 of 2013 on the file of the Railway Claims Tribunal, Madras Bench, the Southern Railways have filed the above appeal.

(2.) The claimants filed a Claim Petition before the Tribunal claiming a total compensation of Rs. 4 lakhs for the death of one K. Suresh.

(3.) According to the respondents/claimants, the deceased was a resident of Avadi and he used to go by Train and Bus to various places in and around Chennai for his Coolie job. On 24.07.2012, he left his house for his job and the respondents came to know from the Korukkupet Railway Police that the deceased, by holding a II Class return ticket for travel between Avadi and Minjur, while travelling in one of the Electric Train between Korukkupet and Basin Bridge, due to heavy rush, speed and jolt of the Train, accidentally fell down and hit against the post of Km 2A/7 and suffered grievous head injuries, resulting in his death on the spot. According to the claimants, it was an untoward incident.