NOOKALA VENKATESWARLU DIED Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed challenging the order dtd. 11/9/2017 in O.A.II (U) No.23 of 2011, passed by the Railway Claims Tribunal, Secunderabad Bench. Appellants are applicants before the Tribunal.

(2.) Facts of the case in nutshell are that on 6/5/2008 the deceased/Nookala Subba Ratnamma, along with her relatives, boarded Train No.7481/Howrah-Tirupathi express at Akividu and got down at Singarayakonda Railway Station. Further, in order to go to Kandukuru, she climbed down the platform and when the deceased attempted to climb the platform, Train No.6687/Navajeevan Express suddenly came from Kavali side without blowing whistle and when the deceased moved backward, her sari obstructed her movement as it stuck to the tracks, due to which, she fell down and the train hit her and dragged to some distance and she died on the spot. Therefore, the applicants filed O.A. claiming compensation of Rs.8,00,000.00 from the Railways.

(3.) The Tribunal, on considering the entire oral and documentary evidence adduced before it, dismissed the O.A. Hence, the applicants are before this Court.