EAST COAST RAILWAYS Vs. GANTA INDUMATHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the Order, dated 19.12.2011, in O.A.A.No.478 of 2006, 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 respondent in the C.M.A. is the applicant, 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 the applicant, her husband Ganta Appala Naidu (hereinafter referred to as the deceased) and their daughter Chandana, travelled in train No.7007 Godavari Express on 26.11.2005 from Hyderabad to Visakhapatnam to go to their native place Bobbili. When the train reached Visakhapatnam on 27.11.2005, two strangers boarded the train and that the strangers administered drug in Idlies and gave the same to the applicant, deceased and their daughter and that they became unconscious and the strangers committed theft of 4 tulas of gold ornaments and the deceased died while undergoing treatment on 28.11.2005. The applicant filed the above OAA seeking compensation.