A SREENIVASA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is filed by the appellants/applicants against the orders in O.A. II (U) No.343 of 2010, dtd. 31/1/2017 on the file of the Railway Claims Tribunal, Secunderabad Bench.

(2.) The claimants are the parents of Mr.A.Sarat Babu (hereinafter referred to as "the deceased'). They made a claim petition before the Tribunal claiming compensation of Rs.4,00,000.00 for the death of the deceased in the alleged untoward incident occurred on 18/8/2010.

(3.) The facts of the case in nutshell, are that two days prior to the incident, the deceased Sarat Babu went to his native place Karampudi, spent time with his parents and while returning to Hyderabad on 18/8/2010, he was accompanied by his uncle upto the Piduguralla Railway Station, where he purchased II Class journey ticket and boarded Train No.352/Repalle-Secunderabad Delta Passenger to go to Hyderabad. While traveling in the train, the deceased accidentally fell down from the train at KM.No.76/5- 6 posts between Piduguralla and Tummalacheruvu Railway Stations and died on the spot due to the injuries sustained by him in the accident. The Guard reported the incident to the Station Superintendent and GRP, Guntur, who in turn, registered a case, conducted inquest and opined that the death of the deceased occurred due to accidental fall from the train.