UNION OF INDIA Vs. RAHUL KUMAR

JUDGEMENT

(1.) Heard Mr. Kumar Sachin, learned counsel for the appellant-Railways.

(2.) The brief facts relating to the case is/are as follows:-

(3.) On 19/1/2013, the applicant-respondent purchased a rail ticket for 210 DN Howrah-Jamalpur passenger and boarded it at Abhaypur for Jamalpur. At Jamalpur, due rush of passengers and jerk of the train, as he was alighting from the train, fell down and suffered injuries. He was taken to the Rail Hospital, Jamalpur and then on the recommendation of the Senior Divisional Medical Officer, Railway Hospital, Jamalpur, referred to P.M.C.H., Patna. He however, was ultimately treated at Sri Ram Hospital, Patna and discharged on 1/2/2013 and as per the injury reported, his left leg was amputated below knee.