KAVITA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the appellants and learned Counsel for the respondent.

(2.) Being aggrieved by the judgment and award dtd. 10/05/2018, passed by the Learned Railway Tribunal, Nagpur Bench, Nagpur in Claim Application No. OA(IIu)/NGP/0033/2018, whereby the learned Tribunal has pleased to dismiss the claim application of the appellants, the present Appeal is filed by the applicant.

(3.) The Brief facts of the claim petition is as under : - On 17/10/2017, the deceased was travelling by the train no. 12627 Dn. Karnataka Exp from Daund to Itarsi along with his brother and other relatives, for which the deceased had purchased a valid journey ticket. It is further submitted that they all were returning from Braramati but there was no direct train from Baramati so they came up to Daund and from Daund they boarded Karnataka Express. When the said train was passing from the Jalgaon the deceased was going to washroom and the said train received the unexpected jerk due to which the deceased was pushed by the passenger and fell down from the running train at KM 413/17 DN line pole. The co-passengers took him to the hospital but deceased succumbed to the injuries. Therefore the dependents of the deceased filed claim application and demanded compensation for such untoward incident.