PRAMOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsels representing the parties.

(2.) THIS is an appeal preferred against the judgment dated 15.10.2004 passed by Railway Claims Tribunal, Patna Bench, in Claim Application No. OA9800004 refusing the prayer made on behalf of the Claimants -Appellants for compensation worth Rs. 4,00,000/ - against death of his unmarried son, namely, Vinod Kumar, who was travelling by 5027 UP Maurya Express on 04.12.1997 and fell down from the train near Starter Signal of Silot station, resulting into his death.

(3.) THE Claim Tribunal, on the materials available, held that deceased was a bona fide passenger, but due to his own negligence, he died. Consequently, the Railway -Respondent is not at all liable to pay the compensation.