TUNU CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 has been preferred by the claimant-appellant against the order dated July 31, 1991 of the Railway Claims Tribunal, Patna, dismissing the claim application of the claimant-appellant.

(2.) On June 25, 1990, Tunu Choudhary, the claimant, a resident of Mohalla-Balwatikar, Police Station of Daltanganj, District-Palamau alongwith his wife Malti Devi and three minor daughters, namely, Asha Kumar, Nilam Kumari and Jyoti Kumar boarded 1 Up Gaya-Garhwa-Road-Chuna Passenger train at Gomia railway station. The said ill-fated train met an accident at Mangra railway station, resulting into the death of one of the daughters, namely Jyoti Kumari alias Rinki Kumari.

(3.) The appellant filed claim petition under Section 82-A of the Indian Railways Act, 1890 for compensation for the death of his minor daughter Jyoti Kumari alias Rinki Kumari in the said accident.