A. THIMMA READDY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Appellants herein are the applicants before The Railway Claims Tribunal, Amaravati Bench, Amaravati (in short 'the learned tribunal') filed the present Civil Miscellaneous Appeal before this Court, aggrieved by the order dtd. 18/3/2019 passed by the learned Tribunal in O.A-II(U).No.11 of 2012.

(2.) The appellants herein are the legal representative of deceased A. Satish Kumar, has made a claim before the learned tribunal seeking compensation of Rs.8,00,000.00 along with interest from the respondent/ Railways on account of death of deceased in an untoward incident that occurred on 10/6/2011 while travelling, as there was heavy rush of passengers, suddenly, the deceased slipped and fallen down accidently from the running train at Pedakakani Railway Station in between Guntur and Mangalagiri Railway Station, received severe injuries and died on 21/6/2011. The learned tribunal after hearing on both sides, holding that the deceased is not proved to be a bonafide passenger and he was also not a victim of accidental falling from the train, which is highly doubtful and that the appellants have failed to prove their case and dismissed the claim application. Assailing the same, the present C.M.A came to be filed.

(3.) Heard Ms. N.S.Geetha Madhuri, learned counsel for the appellants and Ms.Manchala Uma Devi, learned Central Government Counsel for the respondent.