RAJ KUMARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as the learned counsel for the respondent.

(2.) This Miscellaneous Appeal has been filed under Sec. 23 of the Railway Claims Tribunal Act, 1987 (hereinafter referred to as "Act of 1987") on behalf of the appellants against the judgment dtd. 27/5/2016 passed by the learned Member (Judicial), Railway Claims Tribunal, Patna (hereinafter referred to as the "Learned Tribunal"), in Claim Application No. OA 00628 of 2014, whereby the claim application of the applicant for payment of compensation has been rejected.

(3.) The brief facts of the case is that the applicant Raj Kumari Devi as dependent filed the claim application on 7/10/2014 before the Learned Tribunal for compensation of Rs.4,00,000.00 (Rupees four Lacs) alongwith interest on it, as her husband i.e. Vinod Ravi Das (aged about 40 years) died in an untoward incident. The applicant has mentioned in her claim application that the deceased, on the fateful day, i.e. on 27/8/2014, after purchasing second class journey ticket was travelling from Gaya to Kodarma railway station. The compartment in which he was travelling was over crowded by the passengers. During the course of journey, the deceased accidentally fell down from the said running train due to push and pull of passengers in between Gurapa and Paharpur railway station, as a result of felling down from the said running train, he sustained multiple injuries due to which he died on spot and ticket was lost in accident.