ASHA SANDESH KALE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Heard finally by consent of the learned Counsel for both the parties.

(2.) Present appeal is filed by dependants of deceased Sandesh Kale challenging the order passed by the Railway Claims Tribunal, Member (Judicial) Nagpur in Claim Application No. OA/ (IIu)/NGP/2013/0171 dtd. 17/01/2017. By this judgment, the claim of the petitioner was dismissed.

(3.) The brief facts arising to file claim petition is as under: That the deceased namely Sandesh Kale was travelling from Majari to Warora on 20/09/2012 by train by purchasing valid railway ticket. The deceased was standing near the door of the coach, when the train reach at Warora Railway Station on platform No.3 due to heavy rush, he fallen down from running train and sustained injuries and died during course of treatment in hospital at Chandrapur.