MUNNI KUWAR WIFE OF LATE MATHURA PRASAD Vs. UNION OF INDIA, THROUGH THE GENERAL MANAGER EAST CENTRAL RAILWAY HAJIPUR

JUDGEMENT

(1.) This appeal is directed against the order dated 6th of February, 2009 in Claim Application No. OA 000122/04 passed by the Railway Claims Tribunal, Patna Bench (hereinafter referred to as "the Tribunal") rejecting the claim application of the appellant filed under the provisions of section 125 of the Railways Act, 1989, read with section 16 of the Railway Claims Tribunal Act, 1987, seeking compensation of Rs.4,05,000/- (Four lakh five thousand) for the death of her son Santosh Kumar alias Santosh Kumar Gupta on account of untoward incident due to his felling down from the train at Platform No. 6 of Dehri-On-Sone Railway Station.

(2.) The aforesaid claim application was dismissed by the Tribunal by holding that the applicant failed to come up with any credible evidence in support of her claim inasmuch as the applicant failed even to mark the documents as exhibits in the case, although some documents were filed along with the claim application.

(3.) In opposition of the claim, the Railway filed the written statement denying the claim. However, no documents were filed in opposition of the claim. The applicant-appellant accordingly presents this appeal.