GENERAL MANAGER SOUTH CENTRAL RAILWAY Vs. K BHUVANESHWARI

JUDGEMENT

(1.) The South Central Railway, Secunderabad, represented by its General Manager filed this civil miscellaneous appeal against the orders passed by the Railway Claims Tribunal, Secunderabad Bench at Secunderabad in O.A.A. No. 113 of 1995 dated 22.7.1996 in allowing the application of the respondent herein claiming a compensation of Rs. 2,00,000 payable by appellant herein for the death of her husband in the railway accident.

(2.) The respondent herein filed the above application claiming compensation from the appellant herein for the death of her husband one Srinivasa Sastri alleging that her husband fell down accidentally from train No. 7007 Godavari Express at Lallaguda Workshop near Secunderabad Station and died and that the ticket carried by the deceased was lost.

(3.) In support of her claim, respondent- applicant herself got examined as PW 1 and also examined one of her relatives as PW 2 and got marked the F.I.R. as Exh. A-2, the inquest report as Exh. A-3, postmortem report as Exh. A-4 and the legal heir certificate issued by the M.R.O. as Exh. A-6. The appellant railway authorities did not choose to adduce any oral or documentary evidence before the Claims Tribunal.