UNION OF INDIA Vs. SANJANA KANWAR

JUDGEMENT

(1.) This appeal has been preferred against the judgment dtd. 16/8/2021 passed by the Railway Claims Tribunal, Jaipur Bench whereby the claimants have been awarded compensation as mentioned therein individually on account of death of one Mr. Arvind @ Arun who was stated to have fallen accidentally from the running train bound for Jammu Tawi from Alwar. It was averred that on 2/9/2014 deceased Arvind @ Arun along with his two companions commenced his journey from Alwar to Jammu Tawi holding a valid second class railway journey ticket valid for three adults. As there was a lot of rush of passengers in the train, all three of them boarded different coaches. Deceased Arvind @ Arun hardly get a space to stand in the gallery near the door of the coach. As it has come to knowledge later on that on account of sudden jerk or result in loss of balance he fell down from the running train in between Kms.39/1 and 39/2 between Railway Station Gadhi Harsau and Gurgaon. He rolled down and died as a result of injuries. The body went into nearby bushes and could not be detected on 3/9/2014 and was later on detected on 4/9/2014 and the Railway Police completed the requisite formalities under Sec. 174 Cr.P.C. and as the identity of the deceased could not be disclosed post mortem was conducted and the dead body was cremated on 7/9/2014. The other two colleagues could not find Arvind @ Arun and one of them continued up to Jammu Tawi while the other returned to the village. Family members searched and later on located him and identified him by his clothes and photographs at Government Railway Police, Gurgaon. Affidavits have not been filed mentioning that the deceased possessed a valid journey ticket and lost the same during the course of incident and was a bona fide passenger of the train at the time of occurrence of incident.

(2.) Learned counsel for the Railways-Union of India submits that as the railway ticket was not found from his possession he cannot be treated as a bona fide passenger. He further submis that the findings arrived at by the Tribunal therefore, are based on presumption which cannot be drawn merely because the dead body was found next to the railway track.

(3.) Learned counsel submits that in the Fard Jama Talashi conducted by the Inspector, RPF, no ticket was found from the dead body of the person and therefore, as defined under Explanation to Sec. 124A the deceased cannot be said to be person who has purchased a valid ticket for travelling by train and would therefore, not be entitled to claim compensation in terms of Sec. 124A.