NIRMALA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred assailing the decision dtd. 19/11/2013 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh, by which the claim-application filed by the claimants/appellants under Sec. 16 of the Railway Claims Tribunal Act, 1987, has been dismissed.

(2.) The brief facts emanating out of the records, stand enumerated as under:

(3.) The deceased-Lal it Kumar was travelling from Ballabhgarh to Faridabad New Town on 21/10/2011 in EMU passenger train. When the train reached at platform of New Town Faridabad railway station and when he was trying to get down, due to sudden jerk he fell down from the train and received fatal injuries. The injured was taken to the hospital but he succumbed to injuries. It is stated in the claim petition that deceased was having valid ticket but the same was lost at the time of accident.