SK BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the order, dated 13.10.2011, in O.A.A.No.258 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 applicant, and 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 24.06.2005, Shaik Cahnd Bash @ Shaik Basha (hereinafter referred to as 'the deceased') boarded train No.3352, Allepy - Dhanbad Express, and due to the jerks of the train, he fell down on the tracks between Pendurthi and Kothavalasa stations and died. The mother of the deceased filed the above OAA seeking compensation.