BARDI DEVI AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal was filed by the appellants/claimants under Section 23 of the Railway Claims Tribunal Act, 1987 (for short the RCT Act of 1987) against the award dated 28.8.2009 passed by the Railway Claims Tribunal, Jaipur Bench, Jaipur in O.A. No.11/53//2005 titled as Smt. Bardi Devi & Ors. Vs. Union of India through General Manager, North West Railway, Jaipur. By the impugned award, claim of the appellants under Section 16 RCT Act, 1987 r.w. Section 125 of Railways Act, 1989 was dmissed by the RCT, Jaipur.

(2.) I have heard arguments of learned counsel for both the parties and perused the record.

(3.) Kailash Prasad Meena was said to be travelling Jaipur-Revari Fast Passenger Train from Gandhi Nagar, Jaipur Railway Station to Baskho Railway Station on 13.12.2004, as per the claimants. It was also submitted by the claimants that he was having Ticket No. 71753 and so he was a bonafide passenger at the time of the accident when he met with death.