PINKI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) The instant appeal has been preferred against the Judgment and Order dated 03.05.2010, passed by Railway Claims Tribunal, Ranchi Bench in the Case No. OA (IIU)/ RNC/ 2003/ 8036 RCT/ RNC's [Old No. OA (IIU) - 8036/08], filed by the appellants, whereby and whereunder the compensation claim of Rs.4,00,000/- has been rejected.

(3.) The case of the appellants in brief is that the deceased - Dinesh Kumar Singh was returning his home city - Bokaro from Howrah by 315 up Howrah - Chakradharpur - Bokaro in Sleeper - 1 Coach, Berth No. 15. On 28.04.2002, he slipped and fell down from the running train at the end of the Platform No. 1, Bishunpur Railway Station and due to the injuries sustained by him, he died at the spot.