PUTTA SEETHARAVAMMA Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) This appeal is preferred against order dated 23.12.2011 passed in OAA No.27 of 2004 by the Railway Claims Tribunal, Secunderabad Bench.

(2.) Claimants submitted application to Railway Claims Tribunal claiming compensation of Rs.4,00,000/- for the death of Putta Peera Reddy, contending that a dead body was found at IC No.242 KM No.338/21-23 of Chirala Railway Station yard on 28.09.2003, Train No.424, Vijayawada Gudur passenger, ticket missing, II Class.

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