MEENABAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally at the request and by the consent of the learned counsel appearing for the parties.

(2.) The present appeal is filed by the appellants being aggrieved by the Judgment and order dtd. 22/12/2020, passed in Case No.OA(IIu)/NGP173/2019 by Railway Claims Tribunal, Nagpur Bench, Nagpur. The claim petition of the appellants came to be dismissed by the said Tribunal.

(3.) The facts of the case are that on 26/04/2019, deceased Dilip S/o Maroti Gaikwad came to Gangakhed Railway Station along with his son Avinash and obtained one railway ticket for travelling from Gangakhed to Purna. Avinash handed over the said original ticket to his father and he kept the said ticket in his pocket and boarded in Parli Vaijnath to Akola Passenger (Train No.57540). After boarding his father in train, Avinash left Gangakhed Railway Station and returned to the place of marriage at Gangakhed. Deceased Dilip accidentally fallen down at Gangakhed Railway Station in untoward incident at KM No.297/4-5 between platform and running train and came under the wheels of the said running train and seriously injured. Concerned Police Officer admitted deceased Dilip in the Government Hospital Parbhani and then to Government Hospital, Nanded for further treatment, where the injured Dilip died on 28/04/2019 during the course of treatment.