SK. IBRAHIM Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants who are the original claimants have challenged the judgment and award passed by the Railway Claims Tribunal in OA(IIu)/NGP/2015/0213, dtd. 28/04/2017 by which the claims of the claimants is rejected by the Tribunal.

(2.) The brief facts which are necessary for the disposal of the appeal are as under:

(3.) In response to the notice, the Railway Administration resisted the claim, on the ground that the deceased was not a bonafide passenger and the death of the deceased is caused due to his own negligence, therefore, the Railway Administration is not liable to pay compensation.