NARENDRA VASUDEO AMODKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants have filed the present appeal against the judgment and order dated 7th of December, 2015, passed by the Railway Claims Tribunal, Bench at Nagpur, in Case No. OA (IIu)/NGP/2010/0212.

(2.) The aforesaid claim application was filed by the present appellants seeking compensation on account of the death of Smt. Sunita Amodkar, alleging the same to have been caused in an untoward incident while deceased Sunita was travelling from Bhusawal to Jalgaon as a bona fide passenger. The alleged accident had occurred on 13th of June, 2010. As is revealing from the contentions raised by the appellants, at the relevant time, deceased Sunita was travelling from Bhusaval to Jalgaon by a train and fell down from the running train near Railway Electric Pole No.441/29 in Sakegaon Shivar, coming within the Railway Station, Bhusawal, district Jalgaon, and sustained severe injuries, ultimately resulting in causing her death.

(3.) The Railway Claims Tribunal has rejected the claim application holding that the claimants failed in proving that deceased Sunita was a bona fide passenger of Railway at the time when the alleged accident is stated to have happened and further that deceased Sunita died on account of an untoward incident so as to make her legal heirs entitled for the compensation under Section 124-A of the Railways Act.