RINA DEVI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) This Misc. Appeal has been filed against the Order dated 04.01.2013 passed by Member (Technical) RCT/Patna in Claim Application no. OA 00357 of 2002 whereby the learned Tribunal has dismissed the aforesaid claim case of the appellant.

(3.) Factual matrix of the case is that Rina Devi filed the Claim Case no. 0A 00357 of 2002 against Union of India, through the General Manager E. Railway, Kolkata under section 125 of Railways Act for awarding compensation to the tune of Rs. 4 lacs with the case in succinct that her husband Jatan Gope purchasing a ticket of second class for Karauta to Khusrupur, boarded the train bearing no. 543 up Rajgir-Danapur Passenger at Karauta Railway Station. As soon as the train arrived near east cabin of Khusrupur Railway Station, he accidentally fell down from the running train due to heavy rush of passengers inside the compartment and died on the spot.