UNION OF INDIA Vs. BRIJENDRA SINGH

JUDGEMENT

(1.) List revised. None appears on behalf of the respondents. Heard Sri Pratul Kumar Srivastava, learned counsel for the appellant.

(2.) Present appeal under Section 23 of the Railway Claim Tribunal Act, 1989, has been preferred against the Award dated 3.9.2008, passed by the Railway Claims Tribunal, Lucknow in Case No.O.A.0300296.

(3.) The claimant on 24.7.2003, along with his son having a ticket, was travelling in Train No.2308 DN Jodhpur-Hawrah Exp. The claimant boarded the train at Agra Fort for Kanpur Central. In the same Train, Sunil Kumar and Mukesh were also travelling who became witness of the accident in question. When the train was running between Panki and Govindpuri Railway Station, the deceased Sonu Yadav fell down from the train because of sudden jerk.