JAMPALA KAMALAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the orders in O.A. II (U) No.40 of 2008, dtd. 20/9/2016 on the file of Railway Claims Tribunal, Secunderabad Bench.

(2.) The applicants are the wife and children of Jampala Venkateswarlu (hereinafter referred to as 'the deceased'), who died on 23/4/2007 in an alleged untoward railway accident. They filed the O.A. before the Railway Claims Tribunal claiming compensation of Rs.4,00,000.00.

(3.) In nutshell, the brief facts of the case are that on 23/4/2007, the deceased went to Khammam railway station along with his son-in-law and after purchasing the journey ticket, boarded the passenger train to travel from Khammam to Bhadrachalam. After some time, the deceased informed his son-in-law that he wanted to attend nature call, went to bath room and did not turn up. The son-in-law of the deceased enquired about the deceased at Dornakal railway station and he was under an impression that the deceased might have boarded in another compartment. Even at Kothagudem, he could not find the deceased, and later, came to know about the incident. On the next day i.e. on 24/4/2007, it was published in the newspaper that an old male person died in the surroundings of Khammam railway station. Reading the said news, they identified the dead body as that of the deceased and later attended the formalities.