REGENT COMPUTRONICS PVT. LTD.

Kamal Wd/O. Tulshidas Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR AND OTHERS [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
TRANSPORT CORPORATION OF INDIA VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
B D SHETTY VS. CEAT LIMITED [REFERRED TO]
KUNAL SINGH VS. UNION OF INDIA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. VS. SUNIL KUMAR & ANR. [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]
UNION OF INDIA VS. RADHA YADAV [REFERRED TO]

JUDGEMENT

(1.) In this appeal, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (hereinafter referred to as "the Act of 1987" for short), challenge is to the judgment and order dtd. 30/9/2004 passed by the Railway Claims Tribunal, Nagpur Bench, Nagpur, whereby the claim filed by the appellant-claimant under Sec. 16 of the Act of 1987 for compensation was dismissed.

(2.) BACKGROUND FACTS :-

(3.) The Respondent-Railway filed written statement and opposed the claim. It was contended that the death was not in an untoward incident. According to the Respondent, the deceased tried to board a moving train at Brahmapuri Railway Station and in the process his hand slipped from the handle of the door of the compartment and he fell down. The incident occurred due to the negligence of the deceased.

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KAMAL WD/O. TULSHIDAS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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