MADHABIKA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.C. Kar, learned counsel for the Appellants-claimants and Mr. B.K. Padhi, learned C.G.C. for Union of India-Respondent.

(2.) Present appeal by the claimants is directed against judgment dtd. 10/12/2018 passed in O.A. No.132 of 2015 by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar, wherein learned Tribunal has refused to grant any compensation by disbelieving the case of the claimants.

(3.) The case of the claimants is that, the deceased was working at Ludhiana as a Carpenter. On 13/7/2012, he travelled to Ludhiana from Bhubaneswar in Hirakud Express Train with valid journey Ticket No.008502371 and PNR No.611-1306490. While travelling in the train, he accidentally fell down near Damoh (M.P.) Railway Station at KM No.1126/26 on 14/7/2012. His dead-body was noticed lying near the track with head decapitated. Sager GRPS U.D. Case No.34/2012 was registered by local GRP, inquest was held and the dead-body was sent for post-mortem examination.