LAKSHMI RANI CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 08.01.2013, rendered by Railway Claims Tribunal at Guwahati in O.A. No. IIU/GHY/2008/0039 (old No. OA-IIU-39/08) dismissing the claim petition of then appellant I have heard Mr. S.S.S. Rahman, learned counsel for the appellant and Ms. B. Devi, learned counsel for the respondent.

(2.) The facts projected through the claim petition which gave rise aforementioned proceeding in short are that on 09.10.2007, while one Dilip Kr. Choudhury, since deceased, was travelling from Nilam Bazar to Anipur by a passenger train under a valid ticket bearing No. 01377, he suddenly fell down from the train at Anipur Railway Station and was ran over by the train.

(3.) As a result of such accident, his legs were separated. After the incident, he was immediately taken to Ram Krishna Nagar Primary Health Centre, Karimganj where from he was shifted to Silchar Medical Hospital for better treatment. While he was undergoing treatment, his son lodged an FIR with O.C., Ratabari Police Station on 07.11.2007 alleging that his father met with an accident on 09.10.2007 after falling from running train which caused him to suffer serious injuries.