(1.) The appeal is at the behest of the claimant seeking compensation from Railways on account of death due to untoward incident. Chapter XIII of the Railways Act, 1989 (hereinafter referred to as the '1989 Act') deals with the liability of Railway Administration to pay compensation on account of death of passengers and injury to the passengers due to accidents and untoward incidents.
(2.) Claimant filed claim application pleading that on 12/7/2013 the deceased Satnam Singh went to Kishangarh railway station and purchased the ticket of Rs.190.00 and boarded the train from Punjab side. The deceased accidentally fell down from the running train at Chawa Railway Station yard due to jerk and jolt of the train, received multiple injuries. The deceased was later taken in injured condition to civil hospital where he died.
(3.) Claim was resisted by the railways claiming that the incident does not fall under the provisions of Sec. 123(c)(2) read with Sec. 124A of the Railways Act and that the deceased was not a bonafide passenger being not in possession of a valid railway ticket.
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