SOUTH CENTRAL RAILWAY Vs. JAGARLAMUDI BASAVAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the order, dated 08.06.2010, in O.A.A.No.544 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 respondent, and the respondents in the C.M.A. are the applicants, 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 16/17-11-2005, the deceased J.Rama Rao boarded train No.6044 Sarkar Express, and when the train was passing between Vettapalem and Chinagunjam, he slipped and fell down from the train and died. The applicants filed the above OAA seeking compensation.