LAWS(TLNG)-2019-12-343

UNION OF INDIA Vs. RAMAVATH MANGAMMA

Decided On December 04, 2019
UNION OF INDIA Appellant
V/S
Ramavath Mangamma Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the order, dated 30.07.2010, in O.A.A.No.69 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 06.01.2005 while Ramavath Hanumanthu (hereinafter referred to as the deceased ) was travelling in Cochin Express from Secunderabad to Nalgonda, and when the said train reached Pagidipalli at KM.No.230/8, he fell down accidentally from the train and died on the spot. The applicants filed the above OAA seeking compensation.