REHENA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been preferred under Sec. 23 of the Railway Claims Tribunal Act, 1987 in connection with a judgment and order dtd. 22/11/2017 passed by the Railway Claims Tribunal, Guwahati in Claim Application No.OAIIu/25/2013 (Old) and Claim Application No.OAIIu/GHY/2013/0058 (New). By the said judgment and order, the claim for compensation made by the appellant as applicant has been dismissed.

(2.) The facts pertaining to this case may be put in a nutshell in the following manner.

(3.) The appellant/applicant is the widow of one Toiobur Rahman (hereinafter the deceased). The deceased was travelling by a train, namely, DN Nagaland Express on 20/1/2013 and had expired in an accident as he fell down at the Lanka Railway Station on the next morning. The deceased was travelling from Badarpur to Hojai and it is claimed that the deceased had a valid railway journey ticket No. 92167376. The deceased had received serious injuries and though he was brought to the Lanka PHC and thereafter referred to the FRU Hospital, Hojai, he was declared dead and in connection thereto, U/D Case No. 02/2013 was registered.