ARCHNA VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 21.08.2013 passed by the Railway Claims Tribunal, Ranchi Bench in connection with Case No. OA(IIU)/RNC/2010/0115 (Old Case No. OA (IIU)-8027/08 whereby application for grant of compensation filed by the appellant has been dismissed.

(2.) The claimant/appellant has made out a case that her husband Arun Verma, who was posted as Network Engineer in U.T.L., Doranda, in course of going to Bokaro from Hatia had fallen from running train on 17.08.2007, sustained injury and died. In this connection U.D. Case No. 34/2007 on the basis of information lodged by Damodar Reddy was registered. Inquest report was prepared, postmortem was done and after conducting investigation G.R.P.S. submitted final form.

(3.) It is contended that the witnesses examined on behalf of the claimant have clearly submitted that deceased Arun Verma after purchasing ticket for going to Bokaro from Hatia boarded in Train No. 8626. Due to heavy rush in the compartment, he fell down in between Hatia and Ranchi and died due to injury sustained.