BHUNESHWAR SAW Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The instant appeal has been preferred against the Judgment dated 12.10.2012, passed by Railway Claims Tribunal, Ranchi Bench in the Case No. OA (IIU)/ RNC/ 2009/ 0087 [Old No. OA (IIU) 9087/09], whereby and whereunder the application for grant of compensation filed by the appellant/ claimant has been dismissed.

(3.) The brief facts behind filing of claim application is that on 3.6.2009 Smt. Chandri Devi boarded on 2381 Up Purva Express for going to Koderma from Howara. When the train was approaching KQR, she came at the gate of the compartment to get down, but due to heavy rush inside the compartment and jostling amongst the passengers in the compartment, she fell down from running train near Sharmatand Railway Station. She sustained serious injuries and died at the spot.