SAJAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Jaspreet Singh, learned counsel for the appellant, as well as Shri Prashant Kumar Srivastava, learned counsel for the respondent.

(2.) Instant First Appeal From Order has been filed under Section 23 Railway Claims Tribunal Act, 1987 against judgment and order dated 27th March, 2012 passed in Claim Petition No.OA0600492 (Sajan Sharma Vs. Union of India) whereby the Railway Claims Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as ''Tribunal') has dismissed the claim petition filed by the appellant.

(3.) As per the given facts of the case as borne out from the records, it is alleged that appellant after purchasing a second class ticket from Naugarh Railway Station boarded the Train No.205 Up Passenger for going to Gonda. The appellant accidentally fell down from the train when the train was approaching Gonda Railway Station and sustained serious injuries resulting into amputation of his right hand. The appellant filed Claim Petition No.OA0600492 (Sajan Sharma Vs. Union of India) before the Tribunal. The respondent filed its written statement for contesting the claim. The Tribunal by means of impugned judgment and order dated 27th March, 2012 dismissed the claim petition of the appellant. The appellant, feeling aggrieved of the same, has filed the instant appeal.