LAXMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal, filed under sec. 23 of the Railways Claims Tribunal Act, 1987, takes exception to the order dtd. 3/11/2015 passed by Railways Claims Tribunal, Nagpur in OA (IIU)/NGP/2012/0194.

(2.) For the sake of convenience, parties will be referred to as "claimants" and "railways".

(3.) Claimants filed claim before the Tribunal contending that on 25/4/2012 their son Ramchandra, along with relative Kerba Gangaram Iptekar boarded Manmad - Dharmabad Marathwada Express, Train No. 17687 from Selu Railway Station for going to Nanded, At about 11.10 p.m, the train reached platform No.2 at Nanded Railway Station. For alighting at Nanded, Ramchandra was standing in the door of the coach. Due to sudden jerk, he fell down from the train between platform and train and came under the wheels and died on the spot. Train ticket, kept in his pocket was lost in the incident. Claimants, therefore, prayed for compensation of Rs.4.00 lakhs from the railways.