SEETABAI PANDHARINATH TEMGHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the original applicant against the order of the Railway Claims Tribunal dtd. 11/11/2011, whereby the application of the appellant came to be dismissed on the ground that the deceased was not a bonafide passenger.

(2.) I have heard learned counsel for the appellant and the respondent. The issue which arises in the present appeal is whether the Tribunal was justified in holding that the deceased was not a bonafide passenger ?

(3.) Admittedly, the deceased was an employee of the respondent-railway. While travelling in an Express train, he fell down between Khandala and Monkey Hill point and lost his life.