BAPURAO PUNDALIK JADHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The First Appeal has been preferred by the Original Claimants against the judgment dated 10 th June, 2014 passed by the Railway Claims Tribunal, Mumbai dismissing the Claim Application.

(2.) The Application came to be filed by parents of the deceased contending that the deceased while travelling from Titwala to Shahad , on 12/3/2011 accidentally fell down from unknown local train between Titwala and Ambivali Station and suffered serious head injuries. It was further pleaded that the deceased was travelling with IInd class return journey ticket for travel from Shahad to Titwala stations issued on 11/3/2011, and the same was lost in the accident.

(3.) The Appellants examined Applicant No. 1 who is father of the deceased and who deposed that on 11/3/2011 in the morning, the deceased had left home informing that he was going to Titwala to attend catering order. On 11/3/2011 at about 12:00 p.m., he received the telephone from his son who told him that he had boarded local train and that he will come home. It was further pleaded that the deceased did not return home and upon making inquires, he was informed that on 12/3/2011, the deceased had fallen down from unknown local between Titwala and Ambivali railway stations and had expired. He had further deposed that his relative had informed him that on 11/3/2011, the deceased had met him at Shahad railway station and in his presence, he had purchased II nd class return ticket from Shahad to Titwala, which was kept in the shirt pocket of the deceased and the same was lost in the accident. Along with the evidence, the Claimants' produced the Station Master's memo, Inquest Panchnama, Police Report, copy of the post-mortem report and the statement given to the police.