UNION OF INDIA Vs. BUNDIYA DEVI

JUDGEMENT

(1.) Heard Mr. Tarun Varma, learned Counsel for the petitioner. Mr. Balwant Singh has entered appearance on behalf of the claimant-respondent.

(2.) The Union of India through the General Manager, North Eastern Railway, Gorakhpur is aggrieved by an award given by Shri Subhash Chandra, Member (Judicial) dated 9.2.2010 of Rs. 4 lacs in Suit No. OA/11/312/2005 Patna at Railway Claims Tribunal, Gorakhpur Bench.

(3.) According to the claim filed by Smt. Bundiya Devi, the widow of the deceased and for her three sons, the deceased Firangi Prasad had purchased a ticket and boarded Train No. 244 Up on 7.5.2001 from Manjhagarh to Sasamusa. He accidentally fell down while getting down from the train, and suffered serious injuries and died in the Hospital. In the Station memo, it was admitted that the deceased had purchased the ticket and was bona fide passenger.