UNION OF INDIA Vs. BHAGWANTI AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed by Union of India to challenge Award dated 24.01.2013 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh, vide which, claimants have been awarded compensation to the tune of Rs. 4,00,000/-.

(2.) Briefly, the facts of the case are that a claim petition was filed by the dependents of deceased-Megh Raj, who died in a railway accident. It was mentioned in the claim petition that on 21.04.2011, the deceased along with his colleague Sh. Rahul Sirvastava was going to Barnala from Sonepat by train to attend an official complaint of transformer at Channir, District Mansa as both of them were working in ECE Transport Industries Ltd. at Sonepat. After purchasing their tickets, they boarded a passenger train from Sonepat to Barnala. On reaching at Barnala railway station, the train stopped and while coming out of the train, Megh Raj fell down between the train and railway track. Thereafter, he was identified by his colleague and an intimation was given to Station Master, Barnala, who issued memo to GRP and inquest proceedings were conducted.

(3.) A railway ticket from Sonepat to Barnala along with cash of Rs. 250/- and identity card of the deceased were also recovered.