BHASKAR RAO CHANGLE Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed challenging the order dtd. 3/5/2018, passed by the Railway Claims Tribunal, Secunderabad Bench in O.A.II (U).No.54 of 2009, dismissing the said application.

(2.) The applicants before the Tribunal are the appellants in this appeal. They filed the aforesaid O.A. claiming compensation of Rs.4.00 Lakhs for the death of their son Sanjog Changle, who died in an untoward incident while travelling in Train No.792 -Holiday Special Express from Chandrapur to Sirpurkagaznagar on 11/10/2008. It is alleged that the deceased fell down from the running train at Asifabad Road Railway Station on 11/10/2008, sustained severe injuries and died while shifting to Mancherial for treatment. It is also the contention of the applicants before the Tribunal that the journey ticket of the deceased was lost during the incident.

(3.) A detailed counter was filed by the Railways before the Claims Tribunal contending that the applicants have failed to prove that the deceased was a bonafide passenger and that the report of the Divisional Railway Manager (DRM) disclose that the deceased did not fall from the train accidentally, but rather fell down while de-training from the running train at the Asifabad Road Station. Therefore, the applicants are not entitled for any compensation.