SOUTH CENTRAL RAILWAY Vs. PADMIDALA SIVAIAH

JUDGEMENT

(1.) This appeal is preferred against order dated 08.08.2011 passed in OAA No.487 of 2006 by the Railway Claims Tribunal, Secunderabad Bench.

(2.) Respondent herein submitted application to Railway Claims Tribunal claiming compensation of Rs.4,00,000/- for the death of Pamidala Venkateswarlu, when he was traveling in Train No.351 passenger (Secunderabad to Guntur) from Vishnupuram to Pedakurapadu with second class ticket No.01261 on 18.09.2006, fell down accidentally in between Gudipudi and Pedakurapadu Railway Stations at KM 30 in between the posts of 12-13 due to heavy rush and jerks.

(3.) Railways resisted the claim application of the claimants.