UNION OF INDIA Vs. RAZIA SULTHANA

JUDGEMENT

(1.) This appeal is preferred by the Railways against the order dated 13.11.2009 passed in OAA No.280 of 2007 by the Railway Claims Tribunal, Secunderabad Bench.

(2.) Respondents herein submitted application to the Railway Claims Tribunal claiming compensation of Rs.4,00,000/- for the death of Abdul Bari, on 07.06.2007 while boarding Pinakini Express Train No.2711 at Vijayawada Station holding a valid ticket No.35214623 fell down from the train due to sudden jerks and sustained grievous injuries and he was shifted to Government General Hospital through Railway Police and was admitted as an inpatient and thereafter, shifted to another hospital on 08.06.2007 and succumbed to the injuries on 10.06.2007.

(3.) Railways resisted the claim application of the claimants.