SURAJ GOPE Vs. THE UNION OF INDIA

JUDGEMENT

(1.) IN this case, the appellant is challenging the order dated 22/01/2013 passed by the Member (Technical) Railway Claims Tribunal, Patna in Claim Case No. OA 00358/2002 whereby and whereunder the claim made by the claimant has been rejected.

(2.) THE short facts of this case is that wife of the claimant, namely, Anita Devi was travelling from Patna Sahib station to Patna Jn. by Train No. 557 Passenger along with her Nanad, Usha Devi but at Gulzarbagh Railway station, she had fallen down from the train and sustained grievous injury. She was rushed to N.M.C.H. where she in course of treatment, died on 24th August 2002.

(3.) THE Tribunal rejected the claim application on the ground that copy of FIR, copy of Final report and copy of Inquest report were forged, fabricated and doctored documents, were prepared for the purposes of raising claim of compensation with a view to gain undue financial benefit in the form of compensation.