MOHD NAZEERUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the Order, dated 04.09.2007, in O.A.A.No.272 of 2002, on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad (for short, the Tribunal).

(2.) The appellants in the C.M.A. are the applicants, and the respondents in the C.M.A. are the respondents, before the Tribunal. For better appreciation of facts, the parties hereinafter are referred to, as they are arrayed before the Tribunal.

(3.) The brief facts are that on 27.09.2001, Laika Fatima (hereinafter referred to as 'the deceased') travelled in train No.7085 Secunderabad - Bangalore Express with journey ticket No.11964531 from Secnderabad to Mahabubnagar. In the journey, as she felt vomiting sensation, she went to wash basin in the compartment and suddenly slipped and fell down accidentally from the train between Jadcherla and Mahabubnagar Railway Stations and sustained severe injuries. Immediately, she was shifted to Government Hospital, Mahabubnagar, where she was declared as dead. The applicants filed the above OAA seeking compensation.