AFSARI BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the orders in O.A. II (U) No.128 of 2011, dtd. 25/4/2018 on the file of Railway Claims Tribunal, Secunderabad Bench.

(2.) The appellants are the applicants in the O.A. The O.A. was filed under Sec. 16 of the Railways Act claiming compensation of Rs.8,00,000.00 with interest for the death of Md.Abdul Jaleel @ Md. Jaleel (hereinafter be referred to as "the deceased") in an alleged untoward incident that occurred on 17/11/2010. The first appellant is the wife and appellant Nos.2 to 6 are the children of the deceased.

(3.) In nutshell, the case of the appellants is that on 17/11/2010, the deceased after meeting his brother Md. Abdul Hussain on the eve of Bakrid, was returning from Hyderabad to Necklace road by Train HL-17/Hyderabad-Lingampalli MMTS train holding a passenger train journey ticket. While travelling, the deceased accidentally slipped and fell down from the running train at Khairatabad railway station, sustained severe head injury and was immediately shifted to Osmania General Hospital by the railway staff, railway Police and Home Guard but the Doctors declared him as brought dead.