V.NAGALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous appeal is filed by the appellants who are the claimant against the order dated 07.07.2015 and made in O.A.No.(II-U)No.153 of 2014 by the Railway Claims Tribunal, Chennai Bench dismissing the claim petition filed by the appellants, who are the wife and son of the deceased.

(2.) The appellants herein have contended before the Tribunal that the deceased Vasumalaiyan was a passenger in a train to Chennai. On 1.4.2014 and while he was travelling on a train to Chennai he had accidentally fallen down from the running train at the western end of Perambur Loco Works Railway Station under the over bridge at KM 07/25 up slow line, sustained grievous injuries and died at the place of accident. They have alleged that the journey ticket was not found at the inquest.

(3.) The respondent has alleged that the deceased was not at all a passenger. The incident came to light only when the Key man noticed that one male dead body was found lying near the track and that there was no record of chain pulling or detention of the train on the alleged date of incident. The respondent have contended that there was no untoward incident and hence denied liability to pay compensation.