MADHURI ANIL THALKIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appeal is against the Judgment and order dated 03-11-2009 in claim case no 289 of 2005 passed by Railway Claims Tribunal, Mumbai Bench at Mumbai whereby the claim application filed by the dependents of the deceased Anil Girdhar Thalkia was dismissed.

(2.) Facts briefly are:-

(3.) The Railway administration contested the claimv and disputed the liability to pay compensation on the ground that the deceased was knocked down by the Train and he was not bonafide passenger.