LAWS(PAT)-2019-3-136

FULVATI DEVI Vs. UNION OF INDIA

Decided On March 12, 2019
Fulvati Devi Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been preferred, under Section 23 of the Railway Claims Tribunal Act, 1987, against the dismissal of prayer for grant of compensation by order dated 24.06.2014 passed in Case No. OA 00464 of 2002 by the Railway Claims Tribunal, Patna Bench.

(3.) The case and claim of the appellant before the Tribunal was that her husband Sheojanam Singh Yadav was travelling from Bihiya Railway Station to Allahabad Junction by Toofan Express Train having proper and valid Train Journey Ticket bearing No. 14372. When the train was passing from Babhani Hethar Railway Bridge near Achdih Railway Station, Sheojanam Singh Yadav fell down and sustained injury as a result whereof he died. A railway Gangman, Shipahi Lal reported the accident to G.R.P.S., Manda that an unknown passenger has accidentally fell down from a running train whose dead body is lying beneath Babhani Hethar Railway Bridge. Thereafter, the police reached there.