RINKU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 28.8.2009 passed by Railway Claims Tribunal, Patna Bench in Claim Case No. O.A. No. 00303/1999 by which the claim case of the applicant -appellant has been rejected.

(2.) THE case of the applicant -appellant, in brief, is that on 4.8.1999, her husband Bablu Prasad was travelling from Neora Station to Rajendra Nagar Station on Train No. 388 Down. He was travelling as a bona fide passenger with proper ticket no. 39433 dated 4.8.1999. Due to heavy rush in the compartment, her husband was standing at the foot board on the southern side of the coach. Her husband was hit by the open door of the goods train coach which was coming from Patna on the Up -line and due to which he died on the spot.

(3.) NO one appeared for the applicant -appellant and after hearing the learned counsel for respondent and on perusal of record, the case was dismissed by the impugned order.