UNION OF INDIA Vs. MAINABAI

JUDGEMENT

(1.) BEING aggrieved by the judgment passed by the Railway Claims Tribunal, Nagpur Bench in Claim Application No. 0022/OAII/RCT/NGP/2009 dated 10.12.2010 awarding compensation of Rs. 4,00,000/ - to the respondents, appellant Union of India has filed present appeal.

(2.) RESPONDENTS in their claim petition averred that Bapurao Ansare was travelling by Train No. 1387 from Bhusawal to Burhanpur. It was alleged that due to heavy rush of the passengers in the train, on arrival of the train at Raver Railway Station, due to push of the passenger Bapurao after falling from running train sustained injuries and died.

(3.) LEARNED counsel for appellant contends that ticket which was found on the dead body of Bapurao was from Dombivli to Bhusawal. Thus, no ticket was purchased by Bapurao for onward journey from Bhusawal to Burhanpur. Learned counsel thus contends that the claim could not have been allowed on the basis of false statement.