MADHU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal has been preferred by the appellants against the judgment/ order dtd. 27/4/2017, passed by Railway Claims Tribunal, Ranchi Bench, Ranchi in Case No. OA (IIU)/ RNC/ 120/ 2016, whereby the claim of the appellants has been rejected by the learned Tribunal.

(3.) As per the factual matrix, on 1/6/2015, the victim Ajay Ravidas had gone to Karanpurato for labour work but he did not return home till 5/6/2015. Hence, the family members of said Ajay Ravidas started searching him and reached Maharajpur Rail Police (GRP), where it was informed to them that dead body of an unknown person was found on the railway track on 01/2/6/2015. The police had shown the photograph of deceased persons and the family members of Ajay Ravidas identified the deceased as Ajay Ravidas. It was further case of the appellant before the Tribunal that one Santosh Kumar, who was the informant, gave his fardbayan before ASI/GRPS/ Sahebganj Camp, Maharajpur Railway Station that he runs a stall of snacks near Platform No. 2 at Maharajpur Station. It was further stated that while he was sitting on his shop on 1/6/2015 at about 10:00 pm, he saw that a body of a male person was lying on the middle track. He reached at the spot and found that a young person, aged about 22 years, was lying dead, possibly due to fall from some train. The deceased sustained severe injuries on his head and leg. On the basis of said fardbayan, a UD Case No. 12 of 2015 was registered on 2/6/2015. Thereafter, final report was prepared, in which it has been found that death was caused due to severe injuries on head and leg on account of falling from some unknown train.