UNION OF INDIA Vs. SUMAN

JUDGEMENT

(1.) The present appeal has been filed by Union of India to challenge the award dated 05.08.2011 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh (hereinafter called the Tribunal) Briefly, the facts of the case are that on 03.01.2010, deceased-Manoj Kumar along with his friend Pappu Kumar was travelling in a local train and was going to visit his relative. He purchased a railway ticket in the presence of his friend Pappu Kumar.

(2.) There was a great rush in the train and while on the way, deceasedManoj Kumar fell down from moving train between Ballabhgarh and New Town Railway Station on account of jerk and sustained multiple injuries on the vital parts of the body and he succumbed to his injuries on the spot. A telephonic message was sent to his family members upon which, brother of the deceased and other persons reached to the spot and identified the dead body. It was mentioned in the claim petition that the ticket purchased by deceased got lost during the incident.

(3.) Claim petition was filed before the Tribunal by six persons i.e., wife, minor daughter, parents, minor sister and minor brother.