JETTY NAGA LAKSHMI PARVATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal by the appellants-applicants is preferred aggrieved by the order dated 28.03.2007 in O.A.A. No.113 of 2003 on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad, whereunder and whereby, the application filed by the applicants under Section 16 of the Railway Claims Tribunal Act, 1987, read with Sections 124-A and 125 of the Railways Act, 1989 (for short, ?the Act?), for grant of compensation of Rs.4,00,000/- for the death of the Jetty Krishna Kishore (hereinafter referred to as ?the deceased?) in an untoward incident of accidental fall from the train, was dismissed by the Tribunal.

(2.) The appellants/applicants filed the claim application stating that on 17.4.2002, the deceased while travelling from Visakhapatnam to Tenali in Train No.5930 Express, accidentally slipped and fell down from the running train at Vijayawada Railway Station, sustained injuries and died in Kottaiah Memorial Hospital, Tenali on 18.4.2002.

(3.) On behalf of the applicants, 1st first applicant herself was examined as A.W.1 and no documents were marked on their behalf. ON behalf of the railways, R.Ws.1 and 2 were examined and Ex.R.1 was marked.