M.KOUSALYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is preferred by the applicant against order dated 19.04.2012 passed in OAA No.372 of 2005 by the Railway Claims Tribunal, Secunderabad Bench.

(2.) Appellant, who is the married sister of the deceased Sadhu Krishna Prasad submitted application to the Railway Claims Tribunal claiming compensation that on 08.12.2003 the deceased after reaching Tirupathi Station from Kadapa inter city train holding ticket bearing No.07207782 hurriedly went out the station at night 23.00 hours in Plotform No.2 without observing shunting train No.473 Kakinada to Tirupathi passenger train accidentally fell down and at the same time dashed the shunting train on platform No.2 in railway station and sustained severe injuries and died on the spot.

(3.) Railways resisted the claim application of the claimants.