MADHU Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the order dtd. 7/11/2014 passed by the Member (Technical), Railway Claims Tribunal, Ranchi Bench in Case No. OA(IIU) RNC/2011/0008 (Checklist No.290110003), whereby the claim application of the appellant seeking compensation on account of death of her husband has been dismissed.

(2.) The appellant herein filed an application before the Railway Claims Tribunal, claiming compensation for the death of her husband Rajendra Dom in a railway untoward incident. Deceased was travelling from Gaya to Koderma, after purchasing a valid ticket from Gaya on 13/8/2009. It has been mentioned in the pleadings that as there was huge crowd in the general compartment, he was compelled to stand near the gate. Due to jostling amongst the passengers, deceased accidentally fell down from the running train near the West Home Signal of Gurpa Station as a result of which he sustained injuries and died. On the basis of the statement of the brother of the deceased before the Gaya Railway Police, U.D. Case No.56 of 2009 dated 13. 08.2009 was registered. Final report was submitted mentioning therein that case is of accidental death.

(3.) Claim application was filed seeking compensation for the death of the deceased, which arose due to an untoward incident. The claimant adduced evidence in support of her claim. Railways also adduced evidence.