UNION OF INDIA Vs. LAKHI PRAVA SONOWAL KEOT

JUDGEMENT

(1.) Heard Mr. G Goswami, learned counsel for the appellant. Also heard Mr. S.K. Das, learned counsel for the sole respondent.

(2.) Aggrieved by the judgment and order dtd. 21/6/2019 passed by the learned Member (Technical) RCT/GB in connection with OA IIu/06/2018 (Old), 'OA IIuGHY/06/2018 (New), the appellant, NF Railway has preferred this appeal whereby the Railway Claims Tribunal Guwahati Bench (for short, the Tribunal) allowed the compensation in favour of the claimant.

(3.) The case of the claimant is that the sole respondent/claimant filed a claim application before the Tribunal claiming compensation of Rs.10.00 lakhs on account of death of her husband Late Jitu Sonowal due to untoward incident. The contention of the respondent claimant is that the deceased was travelling from Dhemaji to North Lakhimpur in a train DN 15614 Intercity Express (Lachit Express) with a valid journey ticket and he accidently fell down from the running train and his body was recovered three meters away from the railway track. Thereafter, the dead body was sent for post mortem examination and a case was registered vide NLP/GRPS UD Case No.17/2017 dtd. 25/6/2017.