UNION OF INDIA Vs. T CHINA KUMARI

JUDGEMENT

(1.) The Union of India, through the South Central Railway, is the appellant which seeks to challenge the orders in O.A.A. No. 116 of 1997 dated 8.5.1998 of the Railway Claims Tribunal, Secunderabad.

(2.) The respondents have laid a claim for compensation of Rs. 2,00,000 for the death of the deceased in accident which occurred on 26.9.1997. Applicants are the legal heirs of the deceased. The deceased while travelling from Vijayawada to Anaparthi by train No. 431, i.e., Vijayawada- Kakinada Fast Passenger, accidentally slipped and fell down from the train at the north cabin of Anaparthi Railway Station and died on the spot.

(3.) The appellant contested the claim on the ground that the deceased was run over by the train while crossing the railway track. All other allegations were denied putting the applicants to proof, including on the bona fides of the deceased as a passenger.