GIRJA KUWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This Misc. Appeal under Sec. 23 of Railways Claims Tribunal, has been filed against the award dtd. 6/3/2020 passed by Railway Claims Tribunal, Bhopal Bench, Bhopal in case no. OA/IIu/BPL/89/2018.

(2.) The claim petition filed by the Appellants has been dismissed by the Claims Tribunal.

(3.) The facts of the case are that on 11/7/2017, the dead body of Gorakh Bhuiya was found on the up railway track in mangled condition. The Appellants filed a claim petition on the ground that the deceased was travelling in the train with a validly issued ticket. The deceased fell down from the running train and therefore, compensation of Rs.8.00 lac be awarded.