NITIN NAVINDAS HUNDIWALA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Appeal is filed by the appellant, being aggrieved by rejection of his Claim Application by the Railway Claims Tribunal, Mumbai Bench, vide judgment dtd. 17/7/2013. The claim being filed u/s.16(1) read with Sec. 13(1-A) of the Railway Claims Tribunal Act, 1987 and Sec. 124-A of the Railways Act, 1989, sought compensation to the tune of Rs. Four lakhs from the respondent Railway on account of the injuries sustained by the appellant in an untoward incident alleged to have taken place on 23/11/2011. Heard learned counsel Ms.Chaitrali Deshmukh for the appellant and Advocate Chetan Agrawal along with Nikita Banatwala for the UOI.

(2.) The appellant, being resident of Dahisar, Mumbai was working as a Consultant with S & S Enterprises, Mehra Estate, Vikhroli, and was earning Rs. 10,000.00 p.m from this engagement. In order to attend his duties, he had to commute from Dahisar to Vikhroli and in his normal routine, on 23/11/2022, he left his home and reached his office and on his return, reached at Vikhroli Railway Station, in order to reach to his home at Dahisar. He got the coupons validated by inserting them in Coupon Validating Machine and boarded a local train which took him to Dadar (Central Railway Station). From there, he came to platform no.5 (Western) in order to board a train to reach Dahisar Railway Station. The claim of the appellant is that, he boarded 2nd Class General Compartment on 17.26 Fast Virar local train, which was overcrowded and on his boarding the train, he was pushed by the crowd from the compartment, and since he was standing on the edge, he lost his balance and accidentally, his right leg slipped into the gap between the train and platform and he fell down from the running train and sustained serious injuries to his head and right thigh. He was removed to the Emergency Medical Room at Platform No.6 at Dadar (Central Railway) by On-Duty Railway Police and thereafter, moved to Sion hospital. On account of the accidental fall, he sustained the following injuries:-

(3.) He was admitted in Patel Nursing Home, Andheri (East) for better treatment and remained as an indoor patient from 23/11/2011 to 6/12/2011 i.e. in total, 14 days. In his Application, the applicant specifically stated that on his medical treatment, he had to expend an amount of Rs. Two lakhs, but he had preserved the medical bills in original only to the tune of Rs. 1,61,098.00 and misplaced the remaining bills, but approximately, an amount of Rs. Two lakhs was spent on the treatment.