RANJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant appeal has been submitted by the applicant-appellant against the impugned judgment dtd. 22/3/2012 passed by Railway Claims Tribunal, Jaipur Bench-Jaipur (for short 'Tribunal') by which the claim petition filed by the injured-Ranjeet has been rejected on the ground that during the pendency of the claim petition, the injured-Ranjeet expired and his legal representatives could not be allowed to continue claim petition.

(2.) Brief facts of the case are that the Original Application was filed by the injured-Ranjeet before the Tribunal stating therein that after purchasing a second class railway journey ticket on 20/6/2009, he boarded in train No. 1735 (Kota - Damoh Passenger) and accidentally he fell down from the train near Baran Station and sustained injuries. Thereafter, he was admitted in a hospital and after discharge, he filed claim for getting compensation.

(3.) During the pendency of the claim petition, the injured died on 19/10/2009. After the death of the injured, the parents of the injured namely, Ramesh Chand and Prem Bai submitted an application for substituting them as legal representatives of the injured/deceased-claimant.