ARUN ANSHIRAM DHOTRE Vs. UNION OF INDIA

JUDGEMENT

(1.) By this appeal, the appellants impugned the judgment and order dtd. 21/4/2014 passed by Member (Technical), Railway Claims Tribunal, Mumbai Bench, Mumbai dismissing their Claim Application bearing No. OA/(IIu)/MCC/2011/0025.

(2.) Briefly stated, facts are as follows.

(3.) One Alpesh Arun Dhotre (for short 'deceased') was trevelling by a local train between Bhayander and Vasai along with his friend on the fateful day of 26/1/2010. When the local train reached between Naigaon and Vasai Road Railway Station, due to excessive crowd in the compartment, deceased fell down out of the train sustaining fatal injuries. An accident memo was prepared by the Station Master pursuant to an information received from one unknown person that an unknown person was found lying by the railway track. When the concerned Government Railway Police staff along with two porters reached near k.m 50/07 on down local line, they noticed a boy lying on the ground with serious head injury.