KARRI NAGAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) This civil miscellaneous appeal is filed under Section 23 of Railway Claims Tribunal Act by the claimants, aggrieved by the order made in OAA No. 139 of 2000 on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad.

(2.) The Union of India represented by its General Manager, South Central Railway, Secunderabad is the respondent.

(3.) The appellants-claimants filed an application claiming compensation of Rs.4,00,000/- (Rupees four lakhs only) on account of the death of the husband of the 1 st claimant namely Karri Venkataramana, (hereinafter referred to as 'deceased' for the purpose of convenience) in the alleged untoward incident of accidental fall from the train on 13-12-1999 at Elamanchili Railway Station.