SURESH RAY Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimants/ appellants have preferred the instant Misc. Appeal against the judgment/ order dtd. 22/11/2023 passed by learned Member (Judicial)/ RCT/ Ranchi and Member (Technical)/ RCT/ Ranchi, in Case No.OA (IIU)/ RNC/ 17/2019 whereby and whereunder the claim case preferred under Sec. 16 of the Railway Claims Tribunal Act, 1987 has been dismissed by the learned Tribunal.

(2.) As per the case of the claimants, it is alleged that on 16/2/2018, claimant no.2 [mother of the deceased] had purchased ticket for her son, namely, Shiva Kumar, aged about 12 years for his journey from Rajgram Railway Station to Tinpahar. After he boarded the train, his mother returned from the Railway Station. Later, the news about the mishap was received that he fell down form the running train at Gumani Railway Station, where his dead body was found.

(3.) The claim case was contested by the respondent-Railways, inter-alia, on the ground that the deceased was not a bona-fide passenger of any train on the fateful day and a manufactured story has been set up by giving it a colour of train accident.