BYLAPATI GOVINDU 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 13.04.2011, in O.A.A.No.23 of 2005, 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 24.02.2004, while the deceased Bylapati Siddi Ramulu was travelling fraom Secunderabad to Tandur in Rajkot Express, he accidentally slipped and fell down from the running train at Chittigadda and died on the spot. The applicants filed the above OAA seeking compensation.