DIGAMBAR GAGNADHAR KADAM 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 parents of deceased Satish Kadam challenging the order passed by the Railway Claims Tribunal, Member (Judicial) Nagpur in Claim Application No. OA/ (IIu)/NGP/2013/0109 dtd. 28/03/2017. By this judgment, the claim of the petitioner was dismissed.

(3.) The brief facts arising to file claim petition is as under: On 04/12/2012, the deceased namely Satish was traveling from Purna to Parbhani by purchasing a valid railway ticket bearing No. 68374337. During the course of journey when the train was moving from railway station Purna, the train received heavy jerk due to which the deceased pushed by the passengers and was fallen down from the running train in the track of platform No.4 of Purna Railway Station and died on the spot. On the basis of police investigation papers, the claim application came to be filed by claimant before Railway Claims Tribunal. The Tribunal dismissed the claim application on 28/03/2017.