RENUKUNTLA SUJATHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the appellants/applicants aggrieved by the Order, dated 18.03.2008, passed in O.A.A.No.34 of 2004 by the Railway Claims Tribunal, Secunderabad Bench, at Secunderabad (for short, the Tribunal).

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the O.A.A.

(3.) The brief facts of the case are that applicants 1 to 3 are the daughters of the deceased-Smt Renikuntla Radha. The deceased was resident of Mandamarri of Adilabad District. She went to Jammikunta to her relatives' house and while returning on 15.04.1999, she boarded Train No.7233 UP Bhagyanagar Passenger as a bona fide passenger. The deceased got down at Ravindrakhani Railway Station, which is a small Railway Station and there is no fly over bridge for crossing the railway tracks. After alighting the train at Ravindrakhani Railway Station, she, with a rice bag on her head, crossed the track and while climbing the platform, suddenly the Train No.6040 Dn. came from the side of Mandamarri with a high speed and dashed the deceased, due to which the deceased received grievous injuries and fell down on the platform. When the deceased was alive with injuries, somebody shifted her to the Area Hospital, Ramakrishnapur, where she was declared dead. Hence, the applicants filed the above said O.A.A. claiming compensation of Rs.4,00,000/-, payable by the Respondent/Railways.