GANDORI SAH Vs. GANDORI SAH

JUDGEMENT

(1.) The present Memo of Appeal has been preferred by the appellant challenging the order dtd. 2/7/2018 passed by the Railway Claims Tribunal, Patna Bench (henceforth for short 'the Tribunal') in OA No. 00035/2008 (C.No. 176/2008) by which the claim for payment of compensation due to accident and death of his son was negated.

(2.) The matrix of facts giving rise to the present appeal is/are as follows :

(3.) That as per the case put forward by the appellant, his son, Hira Kanu, after purchasing a Second Class ticket was taking a train journey from Jamalpur to Bhagalpur on 24/9/2007. At Bariyarpur Railway station, due to jerk of the train, he fell down between the train and the railway platform, suffered grievous injury and subsequently died.