M.MADHUSUDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987 (for short, the Act ), is directed against the order, dated 01.09.2010, in O.A.A.No.242 of 2005, on the file of the Railway Claims Tribunal, Secunderabad Bench at 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 are that the applicant is aged about 24 years and working as tailor at the time of the accident. On 04.05.2005, after purchasing tailoring material, the applicant purchased a journey ticket for the journey from Guntakal to Pendekallu and boarded Train No.433 Passenger and fell down accidentally from the train while getting into it and sustained multiple injuries resulting in amputation of his right leg below the knee. He stated that he was shifted to the Government Hospital, Kurnool, for treatment by the GRP, who seized his ticket bearing No.3823789. Hence, the applicant filed the application claiming compensation of Rs.3,00,000/-, payable by the respondent/Railways.