VALLEPU GURAIAH 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 17.10.2005, in O.A.A.No.79 of 1999, 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 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 07.01.1999, the deceased V.Laxmamma boarded the train No.1082 Kanyakumari Mumbai Express at Renigunta to go to Rajampeta, and while alighting the train at Rajampeta, she slipped and fell down, resulting her death due to the injuries. Son of the deceased filed the above OAA seeking compensation.