MAYA DEVI AND ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred by the claimants against the judgment dated 09.10.2014 passed by the Railway Claims Tribunal, Ranchi Bench in connection with Case No.OA(IIU)/RNC/2011/0016 whereby the claim application filed by the claimants/appellants stood dismissed.

(2.) The facts in brief is that Ashok Kumar Singh (deceased) husband of appellant No.1 had boarded train No.8625 Patna-Hatia Express at Gaya Station on 21.10.2007 for going to Bokato Steel City. When the train arrived at Bokaro Steel City Railway Station, Ashok Kumar Singh accidentally fell down between the gap of platform and train due to push caused to him by the fellow passenger. At that point of time the train proceeding ahead. Ashok Kumar Singh caught under the wheel and his head was cut from the neck and he died at the spot.

(3.) The claimants filed application before the Railway Claims Tribunal, Ranchi Bench for grant of compensation in lieu of the death of Ashok Kumar Singh which occurred in course of travelling in the train. The ticket on the basis of which the deceased was travelling in the train was produced. On the basis of statement given by brother of the deceased, U.D. Case was registered. Some of the eye witnesses have also been examined to support the contention of the claimants. The learned Tribunal after adjudication dismissed the claim and hence this appeal.