DHARAMVATI AND ANOTHER Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard parties and have perused the records of this case.

(2.) The decision dated 18/19/2/2014 passed by the Railway Claim Tribunal, Chandigarh Bench, Chandigarh in case No.OA-11/246/2011, which was registered on claim petition having been filed by the appellants/claimants, is under challenge in this appeal.

(3.) The claim application was filed by the appellant No.l-Dharamvati Devi, seeking compensation on death of her son Manoj Kumar in the alleged railway untoward incident. According to the claimant, the deceased was going to Lakarpur, Delhi after purchasing valid train ticket from Ballabhgarh to Delhi and had boarded the train. However, when the train reached at km 1503/10-12, the deceased accidentally fell down from the train due to pull and push of passengers and received serious grievous injuries and died on the spot.