BALAGONI SIVA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the order dated 10-11-2006 in O. A. A. No. 45 of 2004 on the file of Railway Claims Tribunal, secunderabad, wherein the claim of the appellant herein for compensation, was dismissed.

(2.) HEARD both sides. Perused the records.

(3.) THE appellant herein filed claim application before the Tribunal seeking compensation of Rs. 4,00,000/- under section 124-A and 125 of the Railways Act (for short 'the Act') for the injuries sustained by him in an untoward incident of accidental fall. According to him on 20-02-2004 while he was travelling by 170 (Push-Pull Train)between Mahaboobabad and Warangal, he accidentally fell down from running train due to sudden jerks and jolts while train was passing between Tallapusalapalle and intikanne Railway stations and both his legs were cut in the middle of the thigh and left hand was cut at arm, as the wheels of train passed over them. He was travelling with a valid ticket from Mahaboobabad to Warangal.