BASIR ALIAS MOHD. Vs. UNION OF INDIA

JUDGEMENT

(1.) This Appeal has been filed under Sec. 23 of the Railways Claims Tribunal Act, 1987, impugning judgement dated 24 th July, 2014 passed by the Railway Claims Tribunal, Mumbai Bench, Mumbai ("the Tribunal"), in Claim Application No:OA(IIu)/MCC/2010/0966, preferred by the Appellants, whereby the Tribunal dismissed the Claim Application of the Appellants.

(2.) The case of the Appellants in the Claim Application filed by them, seeking compensation, is that on 8 th May, 2010, their son Nasir Ahmed Khan left home at about 8.30 a.m. for his work. He was a daily commuter of local train holding valid monthly pass from Wadala to Chinchpokli via Sandhurst Road. While travelling, the Appellants' son fell down from the train due to the heavy crowd of passengers inside the compartment pushing each other and this resulted in their son being seriously injured and unconscious. Some passengers of the train directly moved him to J. J. Hospital. He was admitted in the emergency ward, and while taking treatment, he died at about 3.30 p.m. on the same day.

(3.) In support of the Claim Application, the Appellants relied upon the following documents:-