THE UNION OF INDIA,GENERAL Vs. RAJENDRASINGH JHABBURSINGH

JUDGEMENT

(1.) This is an appeal which questions the legality and correctness of the judgment and order dated 26th February 2010 passed by the Member (J), Railway Claims Tribunal, Nagpur Bench, Nagpur thereby granting compensation of Rs. 4,00,000/- to the respondents on account of accidental death of their son Dilip Rajendrasingh Tomar.

(2.) It was the case of the respondents that on 30 th March 2007, Dilip was returning from Bhopal to Nagpur by Lucknow-Chennai Express and when the train reached Katol Railway Station, Dilip lost balance and fell down from the running train. They submitted that in this fall, Dilip sustained grievous injuries and he was removed to the Government Hospital at Katol where he succumbed to the injuries on 3 rd April 2017. According to them, the deceased was a bonafide passenger, he having purchased railway ticket for his journey from Bhopal to Nagpur. According to them, he was travelling on a general class ticket, occupying the general compartment of the train. So, a claim was raised against the appellant claiming compensation by the respondents.

(3.) On merits on the case, the Tribunal found that the respondents proved their contentions and by allowing the claim petition, granted compesation to them by the impugned judgment and order. Not being satisfied with the same, the appellant is before this Court in the present appeal.