ALAMGIR Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimants are in appeal under Sec. 23(1) of the Railway Claims Tribunal Act, 1987 against the judgment dtd. 27/9/2022 passed by Railway Claims Tribunal, Ranchi in Case No. OA (IIU)/RNC/19/2020, whereby and whereunder, the claim application for compensation on account of death of Md. Aadil has been dismissed.

(2.) As per the case of the claimants, on 8/6/2019 Md. Aadil commenced his railway journey by train No. 12814 Steel Express from Tatanagar to Howrah after purchasing general journey ticket from Tatanagar Station counter in presence of his relatives Mushtakim @ Bablu, Safik @ Samir and others. It is further case of the claimants that Md. Aadil had fallen down from the running train due to overcrowding in which he sustained fatal injuries and died because of it. The ticket of the deceased was lost.

(3.) The G.R.P, Tatanagar lodged U.D. Case No. 28/2019 on 9/6/2019 and after enquiry, final report was submitted stating that the deceased died due to an accidental fall from the train.