JANGAM KRISHNA Vs. SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the order, dated 20.03.2009, in O.A.A.No.171 of 2000, 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 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 08-09-1999, the applicant No.1 boarded the train No.7487 Tirupati Visakhapatnam Tirumala Express and when the train leaving the platform at Guduru railway station at about 9.30 PM., he slipped and fell down accidentally from the running train and his left foot was severely crushed. He was shifted to railway hospital by the railway staff and railway police for first aid and then shifted to SVRR Government Hospital, where his left foot was amputated. He filed the above OAA seeking compensation.