AHILYA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as respondent on this Miscellaneous Appeal and perused the record.

(2.) This Miscellaneous Appeal has been filed by the appellant against the order dated 14.08.2013 passed by Member (Technical), Railway Claims Tribunal, Patna Bench, Patna in O.A. no. 00153 of 2005, whereby learned Tribunal dismissed the claim petition of the claimant.

(3.) Factual matrix of the case is that the claimant Ahilya Devi filed claim petition bearing O.A. no. 00153 of 2005 for awarding compensation to the tune of Rs. 12,00,000/- on account of death of her husband Biharu Singh in the train accident with the case in succinct that on 16.04.2005, Biharu Singh was travelling by 547 DMU train from Mahuri Halt to Biharsharif in second class compartment purchasing ticket bearing no. 10067 dated 16.04.2005. During the course of travelling, he fell down from the said train near the down signal of the Nalanda Railway Station and sustained injury which proved fatal.