BRIJLAL AHIRWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This present appeal has been filed by the appellants/claimants against the judgement of the Railway Claims Tribunal, Bhopal (in short 'the Tribunal') dtd. 12/4/2018, whereby the claim petition filed by the appellants being dependents of the deceased - Manoharlal Ahirwar has been dismissed.

(2.) For the sake of convenience, the parties are referred to as they arrayed before the RCT.

(3.) Succinctly stated, the brief facts of this case are that the deceased - Manoharlal Ahirwar was son of first and second appellants and husband of third appellant and father of the fourth and fifth appellants. That on 28/12/2012 the deceased was a passenger of the train Bhopal-Jodhpur passenger travelling Ex-Vidisha to Mungawali holding a valid II-class ordinary journey ticket. When the train was about to arrive at Mungawali station the deceased came to the door of the coach to get down, due to heavy crowd in the compartment and jolting of the train and push by the co- passengers from behind and unexpectedly fell down from the running train and died on the spot. On the memo of the Station Manager, Mungawali, Govt. Railway Police Guna registered vide merg No.13/2012 and conduct naksha panchayatnama and forwarded the dead body to the Govt. Hospital Mungawali for autopsy. The journey ticket was lost alongwith his bag containing other things of the deceased.