MEENA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) This miscellaneous appeal is directed against the order dtd. 1/4/2016 passed by the Railway Claims Tribunal, Patna Bench in Claim Application No. OA-00072 of 2009 by which the claim for compensation of the claimants before the Railway Tribunal for the death of claimant's husband and father in an untoward incidence on the railway track has been rejected.

(3.) That the brief facts leading to this appeal is that on 21/12/2008, the deceased Chhotan Singh left from his house in Mokama to Barh by train carrying Ticket No. 52054092 and while returning on same day from Barh to Mokama he was carrying Ticket No. 52054093. In his journey from Barh to Mokama, it was claimed by the claimants that he fell down from train on the rail track near Shivnar Railway Halt and got serious injuries and died there on the rail track itself due to the said injuries. When the deceased did not return back at home, his family members started searching for him. They heard about a dead body being found on the railway tracks and went to the spot and there identified the deceased as Chhotan Singh. On the basis of information, GRPF, Mokama came and both the aforesaid tickets were recovered from pocket of the deceased. The GRPF registered UD Case no. 41 of 2008 on 22/12/2008, prepared Inquest Report and on written request of one Sanjay Kumar who claimed to be son-in-law of the said deceased Chhotan Singh, the dead body of Chhotan Singh was handed over to Sanjay Kumar for last rites after Post Mortem.