JUWEDA KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) Sole appellant/claimant Juweda Khatoon, who happens to be wife of deceased Md. Siddik having been refused to get claim vide order dated 08.10.2012 by the Member (Technical), Railway Claims Tribunal, Patna Bench in Claim Application No. 0A000190 of 2002 has challenged the same under present appeal.

(2.) Succinctly, the case of the appellant as placed and pleaded before the learned Tribunal is that on 25.03.2002 deceased proceeded from Sahebpur Kamal to Lakhminia by Train No. 405 -UP Mansi -Hajipur Passenger, having a valid ticket No. 35888 could not get entrance inside the bogie and on account thereof, located himself near door. The train steamed off and covered near about hundred yards, unfortunately, Md. Siddik, on account of push and pool as well as jostling due to heavy rush, fell down from the bogie whereupon sustained injury and died on the spot.

(3.) On the fard -beyan of Md. Aminul Haque, son of deceased, who was subsequently informed by his relative, arrived, Khagaria G.R.P.U.D. Case No. 03 of 2002 was registered wherein police report was submitted after completing the investigation. Claim petition was accordingly, filed.