SOUTH CENTRAL RAILWAYS Vs. E.RAJAIAH

JUDGEMENT

(1.) This appeal is filed by the appellant-Railways aggrieved by the Order, dated 12. 03. 2010, passed in O. A. A. No. 51 of 2007 by the Railway Claims Tribunal, Secunderabad Bench, at Secunderabad (for short, the Tribunal).

(2.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the O. A. A.

(3.) The brief facts of the case are that on 25. 02. 2007 with an intention to go to Ballarsha to attend marriage of his relative, the applicant came to Ramagundam Railway Station and learnt that Train No. 2625 Kerala Express would be going to Ballarshah and that the said train has halt at Ballarshah, but he has to purchase the ticket upto Nagpur. As such, the applicant purchased a ticket from Ramagundam to Nagpur and boarded the general compartment of Kerala Express. While travelling, due to heavy rush and pushing inside the train, he accidentally fell down from the running train in the middle of the way, thereafter he was shifted to Dr. Madhu's Private Hospital at Sirpurkagaznagar and admitted as inpatient. Due to the said accident, his left hand was amputated above elbow and sustained injuries on left leg, forehead, back and other parts of the body and that the clothes, money and the ticket went along with the train and he lost the same. Hence, the applicant filed the said O. A. A. claiming compensation of Rs. 4,00,000/- for the injuries sustained by him in the said accident.