KARIPAKA RANGAN 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 16. 03. 2005, in O. A. A. No. 121 of 2001, on the file of the Railway Claims Tribunal, Secunderabad Bench, Secunderabad (for short, the Tribunal).

(2.) The appellant in the C. M. A. is the applicant, and the respondent in the C. M. A. is the respondent, 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 of the case are that the applicant was working as a Vendor Helper under licensed vendor Mr. Ramasubramanyam since 1987 in Renigunta Railway Station and that on 06. 01. 2001, the applicant along with another vendor came to the Train No. 1081 with a view to sell Idli and vada to passengers near general compartment. Since one of the lady passengers inside the compartment requested for supplying idli and vada to her children, he boarded the compartment and while getting down, the train suddenly started and due to jerks, he accidentally slipped and fell down under the train, which ran over his leg. Hence, the applicant filed the above OAA seeking compensation.