UNION OF INDIA Vs. S PADMAJA

JUDGEMENT

(1.) UNION of India through General Manager, South Central Railway, is in appeal against the order of Railway Claims Tribunal, Secunderabad, in O.A.A. No. 130 of 2007, dated 30.3.2011.

(2.) UNDER the aforesaid award, the Railway Claims Tribunal considered the claim of the respondents for compensation of Rs. 4,00,000 with interest on account of the death of the husband of claimant No. 1 late S. Janaki Ramaiah. It is alleged that he was a Railway Protection Force constable deputed to Bapatla and while on return to Vijayawada, by train No. 7480, Tirupati -Puri Express, he accidentally fell down from the train on platform No. 3 at Bapatla Station on 13.3.2007 and died.

(3.) THE Tribunal framed as many as five points for consideration and recorded the evidence of claimant No. 1 as AW 1 and marked Exhs. A1 to A5. Crucial among the said documents is Exhs. A4 and A5, Movement order and the duty pass of the deceased and Family Member Certificate respectively. No evidence was lead on behalf of the appellant.