UNION OF INDIA Vs. DIPA DAS

JUDGEMENT

(1.) Heard Dr. B.N. Gogoi, learned counsel for the appellant. Also heard Mr. S.B. Rahman, learned counsel for the respondents.

(2.) An application for compensation under Section 16 of the Railway Claims Tribunal Act 1897 was made by the respondent No.1 Dipa Das in respect of an incident that took place on 18.10.2007 in which her husband died. According to the complainant, on 18.10.2007 the deceased had purchased a ticket from Barpeta Road railway station and boarded the train, whereupon he died when he suddenly fell down from the train.

(3.) In this respect, an information was received by the government railway police at around 4.45 am on 18.10.2007 that the deceased was lying near the railway track at KM 296/1-2 and his legs were cut by a running train. Consequent, thereof, the police made an investigation and the deceased was immediately sent to the Barpeta Road hospital for treatment, where he died at around 6.30 am.