SANTOSH ORAON Vs. UNION OF INDIA

JUDGEMENT

(1.) Claimants are in appeal against the judgment and order dtd. 30/5/2024 passed by the Railway Claims Tribunal, Ranchi Bench, Ranchi in Claim Application No.OA (IIU)/RNC/20/2023, whereby and whereunder the claim case has been dismissed.

(2.) As per the case of the claimants, Ms. Sarita Kumari, died in a railway accident on 17/5/2022 while returning home from Ranchi to Latehar by train. The accident took place when the deceased attempted to alight from the train at Latehar station by Train No.18635. Claimants are parents of the deceased.

(3.) Learned Tribunal rejected the claim application on the ground that the claimants had failed to prove that the deceased was a bona fide passenger in the said train, as no ticket was produced in support of it. It also noted that death was not accidental, rather, it was suicidal in nature.