UNION OF INDIA Vs. ELLAMA VENKAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the order, dated 14.12.2010, in O.A.A.No.397 of 2003, 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 15.06.2003 the deceased Enmala Chandraiah along with some other persons, while traveling from Peddapalli to Kazipet by a passenger train, accidentally slipped and fell down from the moving train in between Peddpalli Raghavapuram railway stations and died. The applicants filed the above OAA seeking compensation.