URMILA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been filed against the impugned Award dated 26.09.2011 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh, vide which, the claim of the appellant has been rejected.

(2.) Briefly, the facts of the case are that claimant-Urmila Devi, who is wife of deceased-Jagdish Parshad filed a claim petition seeking compensation of Rs. 6 lacs along with interest on account of death of her husband in a untoward incident occurred on 31.03.2010 while travelling in a train. Deceased-Jagdish Parshad was going to Doraha by train from Dhandari Kalan. He purchased railway ticket from Dhandari Kalan and boarded the train. While travelling, he fell down from the running train and died on the spot. GRP personnel recovered a railway ticket from the dead body and the deceased was identified. Thereafter, an intimation was sent to family members on the basis of slip of telephone numbers, which was found from personal search of the deceased.

(3.) The claim petition was contested by the respondentrailway by filing written statement and various objections were raised.