A.KOTESWARAMMA 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 30.08.2010, in O.A.A.No.354 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 01.12.2004, the deceased, A.Koteswara Rao, left home informing his wife that he would go to Ongole and then to Vijayawada, and he started off with one Battula Plaiah, and came to Tanguturu Railway Station and boarded Train No.435 Tirupathi-Ongole passenger. In the journey, he accidentally slipped and fell down from the train at Km.No.272/18-20 near Tanguturu station yard and died. The applicants filed the above OAA seeking compensation.