GEETHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging the order passed in OA (II-U) 10 of 2015 on the file of Railway Claims Tribunal, Chennai Bench, the claimants have filed the above Civil Miscellaneous Appeal.

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

(3.) According to the claimants, on 29.07.2014, in the night hours, the deceased along with his son and brother-in-law, by purchasing a combined ticket for travel from Coimbatore to Salem travelled in any one of the Train. The claimants came to know from the Podanur Railway Police and the co-passengers that at about 08.30 pm on 29.07.2014, when the Train was proceeding between Soolur and Somanur Railway Stations, while the deceased was moving towards toilet, due to speed, jerk and jolt of the Train, accidentally fell down from the running Train and suffered grievous injuries and had died at the place of occurrence. According to the claimants, it was an untoward incident. The II Class combined ticket purchased by the deceased and co-passengers was said to have been lost in the course of accident, therefore, the claimants had not produced the railway ticket before the Tribunal.