KARU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) I have already heard the learned counsel for the parties.

(2.) This appeal is directed against the order dtd. 23/2/2016 passed by the Member (Judicial), Railway Claims Tribunal, Patna Bench, in Claim Application No. OA 000125 of 2011, whereby the claim application of the appellant for payment of compensation has been rejected.

(3.) The brief facts of the case is that the appellant Shri Karu Singh filed his claim application before the Railway Claims Tribunal, Patna Bench, for compensation of Rs.4,00,000.00 (Rupees four lacs), as his unmarried son Shyam Updesh Singh died in an untoward incident. The appellant has mentioned in his claim application that the deceased, on the fateful day, i.e. on 6/2/2011, after purchasing second class train ticket from Patna Junction to Athmalgola railway station, had boarded E.M.U. Special Train at Patna Junction. When the train reached at Bakhtiarpur railway station, he deboarded the train for drinking water. Again, he attempted to board the train, but due to heavy rush, jolting of the train and jostling of the passengers, he fell down from the train between KM 497/24 and 497/26, as a result of which, he suffered serious injuries and died on the spot.