BASIR UDDIN LASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G. Uddin, learned counsel representing the appellant as well as Mr. B. Sarma, learned Standing Counsel, N.F. Railways appearing for the respondents/Union of India.

(2.) This is an appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 against the judgment and order dtd. 3/1/2019 passed in O.A. No.OA-IIu-85/2015 (Old), OA-IIu/Ghy/85/2015 (New) whereby the claim application was dismissed.

(3.) On 30/10/2014, late Mujakkir Hussain Laskar was travelling in a train to Mumbai. At a place under the jurisdiction of Navi Mumbai Railway Police Station, he fell down from the train and died because of the injuries sustained. A season railway journey ticket bearing No.62971241/62971242, valid from 25/10/2014 to 24/11/2014 was recovered from his possession.