UNION OF INDIA REP Vs. PERAVALI JAGANNADHAM

JUDGEMENT

(1.) This appeal is filed by the South Central Railway, Secunderabad, against the order, dated 16-09-1998, in O.A.A.No. 15 of 1998 on the file of the Railway Claims Tribunal, Secunderabad Bench.

(2.) The respondents 1 and 2 herein, the parents of the deceased - Peravali Prasad, submitted their claim alleging that they are residents of Rajakapalem of Pedakakani Post, Guntur District, and that their son was studying at Guntur. It was alleged that the deceased was holding a season ticket, and on 22-11-1997, he boarded the Vijayawada-Guntur passenger train but fell down on account of a sudden jerk and died.

(3.) The appellant filed a written statement denying that the deceased died on account of an untoward incident. According to it, the deceased attempted to catch the running train that too from the off side of the platform and therefore, it is not liable to pay any compensation.