UNION OF INDIA Vs. KALPANA CHATURVEDI

JUDGEMENT

(1.) Heard Sri Chandra Shekhar Sinha, learned counsel for appellants, Sri A.K. Srivastava, learned counsel for respondents and perused the record.

(2.) By this First Appeal From Order under Section 23 of Railway Claims Tribunal Act, 1987 (hereinafter referred to as the Act) against the judgment and award dated 04.12.2007 passed in Claim Case No. O.A. 0400128 passed by Railway Claims Tribunal, Lucknow by which the claim application of the applicant-respondent has been allowed.

(3.) Facts of the present case are that Smt. Kalpana Chaturvedi filed a claim petition/case before the Railway Claims Tribunal inter alia stating therein that late Sri Satish Chaturvedi (her husband) was traveling on 15.11.2003 in the Train No. 2402, Shramjivi Express in Coach No. AS-1 on Birth No. 64 from New Delhi to Lucknow, he fell down, near Rasuia Railway Station due to the jerk and jolt, taken into the hospital, died in the way. Further, inquest report was prepared by the police and the post mortem was conducted by District Hospital, Bareilly. Confirmed the said fact. Accordingly, a compensation of Rs. 4.00 lacs with interest has been claimed.