BUNGA SATYAM Vs. GENERAL MANAGER SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) This is an appeal preferred by an unsuccessful claimant against the award of the Railway Claims Tribunal. Secunderabad in O.A.A.No. 11 of 1995.

(2.) The facts leading to the filing of the application and preferring of this appeal are briefly as follows.

(3.) The applicant is the father of the deceased boy aged about 21 years who was studying B.Sc. I year. The deceased boy travelled in Tirumala Express on 24-3-1995 and after reaching Poolla Railway Station he jumped from the train in his anxiety to alight? at the railway station, though there was no halt for the train. On account of the fall, he sustained injuries and died instantaneously. Therefore, the applicant made a claim for Rs. 2,00,000/- (rupees two lakhs only) towards compensation under the Railways Act, 1989 ('the Act' for brevity).