AVULA VENKATESHWARLU Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the Order, dated 04.08.2011, in O.A.A.No.103 of 2004, on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad (for short, the Tribunal).

(2.) The appellants in the C.M.A. are the applicants, and the respondent in the C.M.A. is the respondent, before the Tribunal. For better appreciation of facts, the parties hereinafter are referred to, as they are arrayed before the Tribunal.

(3.) The brief facts are that on 19.03.2004, the deceased Avula Mangamma went to Bapatla Railway Station, with a view to go to Tenali, purchased 2 journey tickets. At about 12.30 noon, when the deceased was walking on platform No.2, the Train No.2841 Coromandel Express came from Tenali side, and due to the speed, accidentally the saree of the deceased was caught into the train, as a result of which, the deceased was dragged by Train No.2841 and she fallen down between the train and the platform and sustained grievous injuries and died instantaneously at Bapatla Station. The applicants filed the above OAA seeking compensation.