SAVITRI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the order dtd. 24/4/2014 passed by the learned Member (Technical) of the Railway Claims Tribunal, Patna Bench, Patna in Claim Application No. 0A 00179/2003, the appellant Savitri Devi has preferred this appeal.

(2.) The claimant's case, in brief, is that on ill-fated day her husband Jagdish Saw was travelling by Train No. 3484 Down. He fell down from the drain at Lakhisarai railway station and became seriously injured and later on he died. She claimed Rs.4,00,000.00 (rupees four lakh) as compensation, as the death of the deceased was due to 'untoward incident', as defined in Sec. 123(c) of the Railways Act (24 of 1989), hereinafter to be referred to as 'the Act'. As such, she claimed herself to be entitled for the compensation under Sec. 124A of the Act.

(3.) It is not in dispute that the deceased was having a valid second class ticket bearing nos. 65348076 and 65348077 as his son was also travelling by the said train. The claimant has filed the xerox copy of the memo, final report of the GRP, inquest report, post mortem report, death certificate, copy of the voter identity card of Savitri Devi (claimant), original railway tickets and dependency certificate.