UNION OF INDIA Vs. GANESH ROY

JUDGEMENT

(1.) By preferring this appeal under Section 23 of the Railway Claims Tribunal Act, 1987, the appellant assails the judgment and order dated 07.03.2013, passed by the Railway Claims Tribunal, Guwahati Bench in Claim Application No. O.A.-II-09/2011, granting compensation of Rs. 2 lakhs each with interest to the respondents, who are father and mother, respectively, of Lalbabu Roy @ Pankeswar Roy @ Patal. Heard Mr. U.K. Goswami, learned counsel for the appellant. Also heard Mr. H.P. Barman, learned counsel appearing for the respondents/claimants.

(2.) The claim petition was filed by the claimants stating that on 10.11.2010, their son was travelling as a bona fide passenger after purchasing proper railway ticket from Golakganj to Kamakhya Railway Station by Train No. 811 UP Dhubri-Kamakhya Passenger Train and at about 2:50 p.m., he accidently fell down in between Dhupdhara Railway Station (East) to Km 102/O from the said running train due to heavy rush of other passengers and as a result, he died on the spot.

(3.) In the claim petition, which was filed on 23.02.2011, it was mentioned that deceased was travelling by a 2nd Class Railway Ticket No. 16746. Amount of compensation of Rs. 7,00,000/- was claimed in the claim petition for death of their son in the untoward incident.