DEEPLI BAI 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 02.03.2010, in O.A.A.No.26 of 2007, 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 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 are that on 04.10.2006, while the deceased Devi Bai was travelling in passenger train No.356 from Lingampalli to Vikarabad, accidentally slipped and fell down from the running train at Chittigadda. In the said accident, the deceased lost her right hand and died while she was shifting to Osmania Hospital. The applicants filed the above OAA seeking compensation.