UNION OF INDIA Vs. PARWATIBAI NAGNATH SUPARE

JUDGEMENT

(1.) Heard learned Advocate Mr. P. S. Lambat at length. This is an appeal by Union of India through South-Central Railways challenging the judgment and Award passed by Railway Claims tribunal on 18th October, 2002 in Claim application No. 90/oaii/rct/agp/99.

(2.) One Rajesh son of Respondent nos. 1 and 2, and brother of Respondent No. 3 died on 27th July, 1998. According to the claimants, said Rajesh had boarded the train No. 1604-Down Passenger at Nanded after buying a ticket for travelling to aurangabad, and fell down from the door of the train due to jerk near Deulgaon Awchar railway line which is near "manwat Road railway Station. " He sustained grievous injuries, and remained lying there in the same injured and unconscious position.

(3.) On 28th July, 1998, Police Sub-Inspector Mr. Mule on getting report about the incident, shifted Rajesh to General Hospital, parbhani, then to Guru Gobindsinghji Memorial hospital, a Govt. Hospital, Nanded, where he died on 29th July, 1998.