ROSHAN BABU 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 28.01.2011, in O.A.A.No.419 of 2007, 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 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 19.08.2007, while Haroon (hereinafter referred to as 'the deceased') was travelling in Parli passenger train with ticket bearing No.03639940 from Nizamabad to Dharmabad, accidentally slipped and fell down from the running train at Jankampet Railway Station and died on the spot. The applicants filed the above OAA seeking compensation.