SHILA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This miscellaneous appeal has been filed on behalf of claimant/appellant against the judgment dated 15.05.2014 passed by Railway Claims Tribunal, Patna Bench by which the claim of the appellant/claimant was rejected by the Tribunal.

(3.) Claimant/appellant Shila Devi, the widow of Pradeep Ray who died in a railway accident on 16.11.2005 while he was travelling from Parsa Bazar to Patna Junction on train No. 576 Dn. (Gaya-Patna Passenger) having train ticket bearing No. 40994 and 40995 dated 16.11.2005. Husband of the claimant fell down near Kurthol from the train due to heavy rush and jostling of passenger and died on the spot.