G.NARSIMHA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the Order, dated 31.08.2015, in O.A.A.No.509 of 2008, 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 on 10.08.2008, the applicant purchased journey ticket bearing No.26394 at Timmapur Railway Station to go to Budvel and while travelling in a train, due to sudden jerk, he accidentally slipped and fell down from the running train between Budvel and Falaknuma. In the said accident, the applicant suffered serious crush injuries on both legs and during the course of treatment, his both legs were amputated. The applicants filed the above OAA seeking compensation.