RUKMINI CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Chauhan, learned counsel appearing for the appellant as well as Mr. B. Sarma, learned Counsel representing the respondent.

(2.) This is an appeal under Sec. 23 of the Railways Act, 1989 against the judgment and order dtd. 5/4/2018 passed by the Railway Claims Tribunal, Guwahati Bench in O.A. IIu/61/2015 (Old) and OA (IIu)/GHY/2015/0061 (New).

(3.) On 29/7/2014, after purchasing a ticket, the deceased Jagadish Chauhan was going from Rangia to the State of Kerala in a train. He fell down from the running train at Kanjeod, Palakkad Station and died because of the injuries sustained.