ABULA MAJAN ANSARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment/award dtd. 13/7/2017 passed in O.A.(IIU)/RNC/99/2016 by the learned Railway Claims Tribunal, Ranchi Bench, Ranchi, whereby, the claim application filed by the claimants has been dismissed.

(2.) The case of the claimants is that the deceased was travelling in Sealdah-Varanasi Express and was returning to his home from Mumbai. He got run over at Taljhari Railway Station. The claimants received information from one Lalua Bhagat and when they reached the railway station they found that the body of the deceased was cut in two pieces. The death of the deceased occurred in a railway accident, thus, this claim application was filed before the Railway Claims Tribunal.

(3.) The Railway Claims Tribunal considering the case of the applicants- claimants, dismissed the same vide award dtd. 13/7/2017 holding that the deceased was not a bona fide passenger as his body was cut into two pieces, it cannot be said that he fell from the train and was run over. Based on the aforesaid finding, the claim application of the claimants has been dismissed.