PRATIMA Vs. G.M. EAST COAST RAILWAY

JUDGEMENT

(1.) Mr. Mohapatra, learned advocate appears on behalf of petitioners, who are the widow and son of a person deceased, having been run over by a train. He relies on judgment of a Division Bench of this Court in Shyam Nayak Vs. General Manager, East Coast Railway reported in AIR 2012 Orissa 38. He submits, in the reported case a person while crossing the railway line dividing the village, was run over by a train coming at high speed without blowing horn at the unmanned level crossing. The incident happened at midnight. In this case the deceased, according to Mr. Mohapatra, was crossing the railway line at the same unmanned level crossing, was dashed by the train, which approached without blowing horn and dragged the deceased 300 meters. On query from Court regarding post-mortem he draws attention to paragraphs 3 and 7 of the petition to submit, the victim was going for marketing and crossed railway line at Boinda level crossing. It was around 10.00 a.m., when train no.18105 approached without blowing horn and ran over him. As a result, the victim was dragged a distance of 300 meters and died at the spot. Post-mortem could not be done since the local people cremated the body due to the police concerned not taking appropriate steps. He submits, there be interference since the Railway Claims Tribunal is empowered to only deal with claims of passengers and the victim was not a passenger.

(2.) Mr. Mohanty learned advocate appears on behalf of Union of India (railways) and submits, Shyam Nayak (supra) is distinguishable on facts inasmuch as therein the accident happened at midnight, but in this case the victim was run over in broad day light at 10.00 a.m. in the morning. The victim was careless. He also relies on Shyam Nayak (supra), paragraph 6 to submit, the level crossing involved in this case is of 'C' class and does not qualify for manning of Train Vehicle Unit (TVU). All prescribed safety measures are provided such as indication boards, speed breakers, caution boards and signage in three languages. Also provided are whistle boards to give advance indication to drivers for blowing horn. He submits, there was no negligence on the part of railways. The accident occurred due to carelessness of the victim.

(3.) Documents annexed to the petition show that on 22/1/2013 the Station Master, Jarapada had informed Officer-in-Charge of Jarapada Police Station that a male aged about 55 years was run over and died by train no.18105 express and lying at kilometer 130/5-6 between Jarapada and Boinda, as reported by two guards of the train. Pursuant to the information received the police station drew up a First Information Report (FIR). The report says it was drawn up at 12.00 p.m., i.e., within two hours of the accident. In spite thereof, there was omission to conduct post-mortem of the deceased. There is no document disclosed in the petition regarding averment that the villagers cremated the body due to inaction on the part of the police. State has not been made party though aforesaid allegation against the police was made.