SUNDARI DEVI AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Jaspreet Singh, learned counsel for the appellants, Sri Ved Prakash, learned counsel for the respondent and perused the record.

(2.) By means of present appeal under Section 23 of the Railway Claim Tribunal Act, 1989, claimants/ appellants have challenged the judgment dated 24.12.2010 passed by Railway Claims Tribunal Lucknow Bench at Lucknow, dismissing the Claim Petition No. OA 0600676 ( Smt. Sundari Devi and others Vs. Union of India) .

(3.) Facts, in brief, as submitted by Sri Jaspreet Singh, learned counsel for the appellants are that on 10.11.2005 Sri Hardwari Lal Gupta, husband of the claimant no.1, after purchasing second class railway ticket no.00664 from Bhira Kheri railway station boarded Century Express to go to Lucknow. While he was on the way , thrown out from the said train by dacoits after looting him beyond Bhira towards Mailani as a result of which he went to coma due to anti-mortem head injury and died.