GODISELA RAJAMMA Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) This appeal is filed assailing the order made in OAA No.66 of 1998 dated 10-9-1999 by Railway Claims Tribunal, Secunderabad.

(2.) Appellants, six in all, residents of Budigadda Basthi, Bellampally, Adilabad District, instituted the said O.A.A. No.66 of 1998, seeking compensation of Rs.4 lakhs for the death of Godisela Rajaiah. The 1st appellant is the wife, 2nd appellant is the mother and appellants 3 to 6 are the daughters of the deceased Godisela Rajaiah. The case of the appellants before the Tribunal was that on 8-3-1998 Godisela Rajaiah was travelling in DN Mangala Express train from Chandrapur to Ramagundam in a general compartment with ticket bearing No.25674. He accidentally fell down from the train at the place between Rechini RD/Bellampally at Kms.239/20-22 and died on the spot. On account of the death of Godisela Rajaiah, the appellants herein claimed a compensation of Rs. 4 lakhs.

(3.) On behalf of the Railways, a written statement was filed denying the fact that the death was caused on account of falling from any train. However, the respondent admitted the fact that the ticket bearing No.25674 is a II class ticket issued at Chandrapur on 8-3-1998.