UNION OF INDIA Vs. B KODDEKAR

JUDGEMENT

(1.) Since a common question of law is raised in all these Appeals, they are being heard and decided together by this common order.

(2.) These appeals are preferred under Section 23 of the Railway Claims Tribunal Act, 1987 by the Union of India, represented by the General Manager, South Central Railway, Secunderabad, against five different awards made by the Railway Claims Tribunal, Secunderabad.

(3.) On behalf of the appellant-Railways in these appeals, a common question of law is urged before this Court contending that the payment of compensation in respect of an 'untoward incident' arises if the deceased are bonafide railway passengers with a valid ticket and there should be an accidental fall of the deceased passenger from the train carrying passengers.