REGENT COMPUTRONICS PVT. LTD.

Balram Sudakaji Sakpal Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAMDHAN ALIAS NAMDEO AND ANR. VS. UNION OF INDIA AND ANR. [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
TRANSPORT CORPORATION OF INDIA VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
B D SHETTY VS. CEAT LIMITED [REFERRED TO]
KUNAL SINGH VS. UNION OF INDIA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
UNION OF INDIA VS. SITABAI VASANE [REFERRED TO]

JUDGEMENT

(1.) This is an appeal challenging the judgment of dismissal of the Claim Application passed by the Railway Claims Tribunal, Mumbai on 30th November, 2017.

(2.) Facts in brief are as follows :-

(3.) On the fateful day of 30th April, 2010 deceased -Milind Balaram Sakpal (for short "deceased"), a bachelor of 30 years was travelling by a local train from Vile Parle to Borivali with a valid monthly season ticket. When the train was running between Km.23/8-9 near Jogeshwari station, due to heavy rush and push from the other passengers in the compartment, he accidentally fell down from the said train, sustained serious injuries and died subsequently.

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BALRAM SUDAKAJI SAKPAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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