GINNI RAJESWARI Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Order, dated 06.05.2011, passed in O.A.A.No.182 of 2007, by the Railway Claims Tribunal, Secunderabad Bench at Secunderabad (for short, the Tribunal), whereby the tribunal dismissed the claim petition on the ground that the deceased was not bona fide passenger as the ticket expired by 12.30 night of 30.03.2007 and the dead body was found in the night of 30th and that the postmortem was conducted on 31st at 02.45PM and the said postmortem report shows that the death was caused prior to 12 to 18 hours and that the ticket produced in the evidence was not valid for a night train.

(2.) The brief facts of the case are that on 31.03.2007 the wife of the deceased G.Chandrasekhar Reddy was informed by Kacheguda Railway Police that someone with a mobile phone and a telephone diary had fallen from an unknown train between Vidyanagar and Jamai Osmania Railway Stations and come to identify him and hence, when she went on 01.04.2007, the police informed her that the deceased had railway ticket No.00064738 from Fatehnagar to Vidyanagar.

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