UNION OF INDIA Vs. HARBHAJAN KAUR AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Facts in brief of the present case are that on 22.06.2000, the deceased/late Shri Balwant Singh after purchasing second class ticket was travelling from Faizabad to Rajpura by train No. 3307, fell down from the said train at Rajpura Railway Station due to jerk, jolt/pushed by co-passengers as a result of which he died. So, the claimant/respondent filed Claim Case No. O.A. 0200184 before the Railway Claims Tribunal, Lucknow for claiming compensation.

(3.) On behalf of the Railway authorities, defence was taken that the case of the claimant was not covered under the provisions as provided under Section 123 (C) (2) read with 124-A of the Railway Act, 1989 (hereinafter referred to as Act).