ALKA SHRIKRUSHNA DODE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard finally with the consent of learned Advocates for the parties.

(2.) In this appeal, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (for short, 'the Act of 1987), the challenge is to the judgment and order dtd. 10/1/2020, passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur, whereby the claim filed by the appellants/ claimants for compensation under Sec. 16 of the Act of 1987 was dismissed.

(3.) Background facts: Appellant No.1 is the wife of the deceased. Appellant Nos.2, 3 and 4 are the children of the deceased. Appellant Nos. 5 and 6 are the parents of the deceased Shrikrushna Dode. The appellants claimed that on 13/4/2016, the deceased, after purchasing a valid journey ticket, boarded the Tapti-Ganga Express at Jalgaon Railway Station to go to Surat. The appellants contended that after boarding the train, the deceased fell from the moving train at Jalgaon Railway Station and died while undergoing medical treatment in the hospital. According to the appellants, the deceased was a bona fide passenger, with a valid journey ticket. The deceased died in an untoward incident.