MAMATA SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard, Shri R.K.S.Chauhan, learned counsel for the appellants and Ms.Nandita Bharti, learned counsel for the Railways.

(2.) The instant First Appeal From Order under Section 23 of the Railway Claims Tribunal Act 1987 has been preferred by the appellants-claimants challenging the judgment and award dated 19.10.2004, passed in Original Application No. OA 0200237: Smt. Mamta Soni and others v. Union of India by the Railway Claims Tribunal, Lucknow Bench, Lucknow (here-in-after referred as Tribunal).

(3.) The original application was filed alleging therein that the deceased Sanjay Soni was travelling by train No.5LKM on 30.05.2002 as a bonafide passenger from Lucknow to Kanpur Central. He was travelling with his brother-in-law Ramesh Soni. They had purchased second class ticket to perform their journey. The tickets were purchased by the deceased, for which the money was paid by his brother-in-law. During the journey by the said train the deceased Sanjay Soni accidentally fell down from the train at Ganga Ghat Railway Station and sustained grievous injuries and resultantly he died on the spot. The ticket was lost in the accident. The Panchnama of the deceased was done and after postmortem the cremation was done at Kanpur, Ganga Ghat.