(1.) Heard Mr. D.C. Kath Hazarika, the learned counsel for the appellant and Mr. U. K. Nair, the learned Senior Counsel assisted by Mr. M.P. Sharma, the learned counsel appearing for the Respondent- Railway.
(2.) This is an appeal under Section 23 of the Railway Claims Tribunal Act, 1987. The appeal is directed against the judgment and order dated 25.05.2009 passed by the learned Railway Claims Tribunal, Guwahati Bench, Guwahati, in O.A. 284/2004, thereby dismissing the claim application filed by the appellant.
(3.) The applicant is the wife of Late Laumura Boro. As per the claim petition, the husband of the appellant, who was aged about 40 years, suddenly fell down from M.G. Passenger train at midnight of 16.01.2004 while travelling from Rangia Railway Station with a valid 2nd Class journey ticket. It was claimed that the journey ticket was lost and that the deceased having received grievous injuries, died on spot.