SHIVLAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Admit.

(3.) This is an appeal against the judgment of the Railway Claims Tribunal, Nagpur dated 30-10-2017. Parents of deceased Arun filed claim application before the Tribunal on account of death of Arun in an untoward incident alleged to have occurred on 1-12-2014. On 30-11-2014, deceased was travelling from Jabalpur to Hinganghat by train by purchasing a valid journey ticket, but due to heavy rush, the deceased was standing near the door of the compartment and due to sudden jerk and push by passengers, he fell down from the running train near Patiltola Shet Shivar Up Railway Line Pole No. 1042/21 to 1042/19 near Tiroda on 1-12-2014 and died on the spot. Reference is also made regarding loss of journey ticket, bag etc.