SAJIDA BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order dtd. 12/03/2019 passed in O.A.A. 175/2015 by the learned Railway Claims Tribunal Secunderabad, wherein the application filed by the applicants under Sec. 124-A of the Railways Act, 1989, claiming compensation of Rs.10,00,000.00 with interest and costs from the South-Central Railways, Secunderabad for the death of the deceased in an untoward incident that occurred on 22/4/2015, was dismissed.

(2.) For the sake of the clarity and convenience, the parties hereinafter shall be referred as per their status before the Tribunal.

(3.) The applicant Nos.1 to 4, who are the wife and children of Syed Baba (hereinafter referred to as 'the deceased') and are residents of Jahangirabad, Bandlaguda, Hyderabad. The deceased was working as a cook. On 21/4/2014 after informing his wife, the deceased went to Mahabubnagar for cooking work and stayed overnight at the house of his relative, by name, Syed Hussain. After completion of his work, while returning along with his relative i.e., Syed Hussain, in the morning hours of 22/4/2015, the deceased purchased a journey ticket from Mahabubnagar to Falaknuma and thereafter boarded the Passenger Train Number 57306 (Guntur-Secundrabad). While travelling, the deceased allegedly slipped and fell down accidentally from the running train at kilometer No. 74/7-8, between Gollapalli and Balanagar railway stations and sustained severe fatal injuries, resulting in his death on the spot. It is the contention of the applicants that journey ticket was lost in the accident as the deceased suffered multiple injuries and also his clothes were badly torn.