REKHA DILIP SAPKALE Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal takes an exception to the judgment and order dated 28th February, 2017 passed by the Railway Claims Tribunal, Mumbai Bench, Mumbai.

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

(3.) On 12th January, 2010, one Akash Dilip Sapkale, aged about 18 years (for short 'deceased'), who was serving in Hawrah Company, Nerul, Dist. Thane was travelling from Turbhe to Thane by an unknown local train on the strength of IInd class railway ticket valid for his travel from Turbhe to Thane. When the train reached near Rabale Railway Station at K.M. 41/42, due to sudden push of the overcrowded passengers inside the compartment, he fell down from the running train, resulting into serious head injuries and subsequently succumbed to those fatal injuries, leaving behind his mother - Rekha Sapkale, the present appellant. It is contended that she is the sole dependant of the deceased.