BIDESHI MURMU Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimants are the appellants before this Court and they have preferred this appeal against the dismissal of their claim application vide judgment dtd. 2/4/2015 passed by Hon'ble Member/ Technical, Railway Claims Tribunal, Ranchi Bench, Ranchi in Case No.OA(IIU)/RNC/2010/0029 whereby the learned Tribunal has dismissed the claim application.

(2.) Claim of compensation was dismissed on the ground that victim was not a bona-fide passenger as the claimants failed to produce the journey ticket and thus, considering the unreliable and self-contradictory evidence of both the witnesses.

(3.) The case of the appellant/ claimants is that they are the legal heirs and descendants of the deceased (Valka Murmu) and he was the father of the claimants. On 4/11/2008, he was returning from Madhupur to Jagdishpur vide Train No.317 UP Madhupur-Giridih Passenger Train in Second Class with a valid ticket as a bona-fide passenger. He met with an accident while travelling on the train resulting in his death regarding which, GRPS lodged a case being U.D. Case No.38 of 2008 on 6/11/2008, The bag in which he had his ticket and belongings got lost.