UNION OF INDIA Vs. KANDULA SANTAIAH

JUDGEMENT

(1.) The appellant Railways challenge the award of the Railway Claims Tribunal at Secunderabad in O.A.A. No. 92 of 1997 dated 16.4.1998 allowing the claim for compensation of Rs. 40,000, i.e., Rs. 20,000 each to the respondent Nos. 1 and 2 for the death of the deceased.

(2.) According to claim, on 4.5.1997 the deceased and her son, both passengers, with tickets in train No. 339 Dornakal- Manuguru went to Bhadrachalam Railway Station. While the deceased was standing at the door of the coach, the train moved suddenly and she slipped and after falling down on the platform died. The claim was for Rs. 2,00,000.

(3.) The appellant contested the claim, denying the allegations and further stating that deceased was trespassing the track, when the train was being backed from the loopline,