JAY MALA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This is an appeal preferred against Order dated 9th April, 2009 passed by the Railway Claims Tribunal, Patna Bench in Claim Application No. - O.A. 000156 of 2004.

(3.) This appeal has been preferred against refusal of claim preferred by the appellants seeking compensation of death of their son, namely, Chunur Malakar, aged about 14 years, who died on falling from a train on 18th November, 2003 while he was returning from Khagaria to Hasanpur Road with a valid railway ticket.