SMT. PINKI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Claimants are in appeal against the judgment and order dtd. 10/8/2023 passed by Railway Tribunal in Case No.OA (IIU)/RNC/24/2020, whereby and whereunder the claim application has been dismissed for compensation under Sec. 16 of the Railways Claims Tribunal Act, 1987.

(2.) As per the case of the appellants/claimants, the deceased- Rajendra Saw on 8/2/2019 was travelling along with co-passenger Mahavir Prasad from Vapi to Chatrapati Shivaji Maharaj Terminal, Mumbai on a valid ticket and met with an untoward accident from a running train, resulting in vital injuries by which he died on spot. The matter was reported by police personnel after the dead body was found lying on the railway track on the Northern side of platform no.2/3 near electric poll no.144/1109 of Umargaon Railway station. Railway ticket, mobile and other personal belongings were recovered from the dead body.

(3.) The claimant- Pinki Devi was examined by the learned tribunal as A.W. 1 and relevant documents including railway ticket, station master memo, fardbeyan, inquest report, post-mortem report were proved and marked as exhibit.