RAMESH BHIMRAO SALUNKHE Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under Section 23 of the Railway Claims Tribunal Act, 1989 against the judgment of Railway Claims Tribunal, Nagpur (for short the "Tribunal") in Case No. OA(IIu)/NGP/139/2016.

(2.) The claimants/appellants i.e. legal heirs of the deceased Ganesh @ Vinod S/o. Ramesh Salunkhe filed claim application claiming amount of compensation of the death of deceased in an untoward incident.

(3.) As per the case of the appellants, on 31.03.2014, deceased was travelling from Jalgaon to Chalisgaon by unknown train by purchasing railway ticket from Jalgaon to Chalisgaon. As there was heavy rush in the train, the deceased was standing near the door of the General Bogie, but due to sudden jerk, he was pushed by the other passengers and fell down from the running train and died on the spot.