REKHA DEVI Vs. U.O.I.

JUDGEMENT

(1.) Heard Sri Qazi Ahmed, learned counsel for the appellants and Sri Mahendra Kumar Mishra, learned counsel for the respondent-Railways.

(2.) By means of the instant appeal, the appellants have assailed the judgment and order dtd. 20/3/2018 passed by the Railway Claims Tribunal, Lucknow Bench, Lucknow in Case No. O.A./II/U1002/2014 and O.A./II/U863/2014, Smt. Sita devi and others vs. Union of India filed by the claimants whereby the application for payment of compensation on account of death of Deceased Rajendra Verma, father of the appellants, was dismissed.

(3.) The brief facts as unfolded from the record are that the deceased, Rajender Verma, was traveling from Chandausi station to Tilhar station with a second class General Ticket No. 325279144 in Train No. 13050 Down Express. On account of a sudden jerk in the train, he fell from the moving train thereby sustained grievous injuries, and died on the spot. It is the case of the appellants that the deceased was traveling with a valid ticket for second class, which was recovered from his body during the proceedings.