MOST. NAIMUNESA W/O LATE BIGU KHALIFA R/O VILLAGE - SARAIA, P.S. AMJHOR, Vs. THE UNION OF INDIA THROUGH THE GENERAL MANAGER, EASTERN RAILWAY, KOLKATA

JUDGEMENT

(1.) Appellant/claimant (wife) challenged the order dated 10.10.2012 passed by the Member, Technical, Railway Claims Tribunal, Patna Bench, Patna in Claim Application No. O.A. 000187/2002 whereby and where under the aforesaid claim petition has been dismissed.

(2.) It has been pleaded that on 06.05.2002 while the deceased, Bigu Khalifa was on his way to Banaras to visit the place of his daughter, after purchasing railway ticket boarded Train No. 053 EMU at Dehri-on-Sone. While the train was crossing the bridge near Bahera Railway Station, the aforesaid Bigu Khalifa fell down from the train due to heavy rush in the bogie on account of which he sustained severe injuries and subsequently, died and for that, Sasaram Rail PS (U.D.Case No. 10/2002) was registered wherein after completing investigation, police report was submitted.

(3.) It has also been pleaded that while the police had reached at the place of occurrence, the deceased, who was alive, on his own disclosed his identity and telephone number. Police, accordingly, informed whereupon, applicant reached. The dead body was sent to mortuary for postmortem. Consequent thereof, instant claim petition has been filed.