UNION OF INDIA Vs. KRISHNA DEVI

JUDGEMENT

(1.) UNION of India has filed this appeal against the judgment dated 19.12.2013 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh, (in short 'the Tribunal') vide which a compensation of Rs.4,00,000/ - (rupees four lac only) was awarded to the claimants (respondents herein).

(2.) THE brief facts, which need to be noticed for the purpose of disposal of the present appeal are that deceased Babulal, a retired teacher, after buying a computerized ticked from Chandigarh Railway Station was to go from Chandigarh to Khagriya. He tried to board a train on 24.11.2011. There was lot of rush in the train. As a result of which, he slipped from the train and fell between platform and the train and died.

(3.) I have heard learned counsel for the appellant and have also carefully gone through the case file.