UNION OF INDIA Vs. B.VENKATALAKSHMAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the Order, dated 29.11.2010, in O.A.A.No.164 of 2007, 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 on 19.05.2007, while B.Amarnath (hereinafter referred to as 'the deceased') was travelling in train No.2628 Karnataka Express with ticket bearing No.16880, he accidentally slipped and fell down from the train between Ramarajupally and Turkapally stations and died on the spot. The applicant filed the above OAA seeking compensation.