ANITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and award dated 9.4.2013 passed by the Railway Claims Tribunal, Ranchi, in connection with OA Case No. (IIU) RNC/2010/0032 (Old No. OA (IIU)9019/09, whereby the application for grant of compensation filed by the appellant, wife of the deceased Rajiv Kumar Verma @ Raju, has been dismissed.

(2.) FACTS of the case, in brief is that on 22.10.2008, a person in course of crossing railway track met with an accident and succumbed to the injuries. Name of the deceased was detected as Rajiv Kumar Verma @ Raju. Fard beyan of Sudheshwar Prasad Verma was recorded on 20.10.2008 at 14 hours near KM 416/15, PS Chutia, Ranchi by ASI K. Das of Rail PS Ranchi. It is stated that after receiving information that dead body of his son Rajiv Kumar Verma is lying between Namkum and Ranchi Railway station near Pole No. 115/15, he went to the place of occurrence and saw the dead body of his son. It is stated that his son might have met with an accident in course of crossing railway track.

(3.) THE opposite party, Union of India, through the General Manager, South Eastern Railway, has appeared and filed written statement. The applicant has examined three witnesses i.e. Sudheshwar Pd. Verma AW1, father of the deceased Anita Devi, applicant wife of the deceased AW2, and Dinesh Prasad as AW3. All the three witnesses have furnished their deposition in examination in chief on affidavit. During cross examination, AW1 admits that he had given statement in his fard beyan that his son Rajiv Kumar Verma might have sustained injuries in course of crossing railway track, but again he says that he was directed to put his signature on a blank piece of paper and he was not in a condition to give correct statement.