SHUKBAI Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.14397 -CII of 2014

(2.) COUNSEL for the appellants submitted that the claim was rejected on the ground that no valid ticket was found on the person of the deceased or in his belongings and, therefore, he was not a bonafide passenger.

(3.) COUNSEL contended that a ticket was found but the Tribunal wrongly held that the same did not p ertain to the train in which the deceased was travelling. He further contended that according to relevant provision of law, i.e. Section 124 -A of the Railways Act (Act for short), only a ticket is to be found.