DHARMADEO RAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellants are in appeal against the order dtd. 5/2/2020 passed by Railway Claims Tribunal Ranchi in IIUOA(IIU)/194/2018 by which the claim application for compensation on account of death of the applicant's son namely- Mukesh Kumar Ray @ Mukesh Kumar Ram in railway accident, has been dismissed.

(2.) As per the case of the appellants, the deceased- Mukesh Kumar Ray was a student and on 6/10/2016, proceeded for journey from Chhapra Junction to Asansol Junction by the train Kolkata Tata Chhapra Express train, Train no.18181 to attempt the competitive exam. He had purchased valid train ticket bearing No. 7564 dtd. 6/10/2016 from Chhapra Railway station. There was overcrowding of passenger in the aforesaid train. When the train departed from Chhitranjan Railway Station and was to reach Rupnarayanpur Railway station, due to heavy rush and overcrowding he fell from the train and was badly injured. Later the deceased was taken to Chhitranjan Hospital and where first aid was provided and for further treatment, he was referred to RIMS Hospital Ranchi. The deceased arrived RIMS Hospital around 6.53 pm and on 9/10/2016 around 3.15 am the deceased took last breath.

(3.) Altogether two witnesses have been examined and relevant documents including the Journey ticket, Fardebayan of Kamaldeo Ray, Dead body Challan, Inquest report, P.M. report, Family Membership certificate, Death certificate, Aadhar Card of the appellants, Bank particular of combined both appellants were adduced into evidence and marked as exhibit.