SHIV SHANKAR BARNWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Claimants are in appeal against the order dtd. 28/4/2023 passed by Railway Claims Tribunal Ranchi in OA (IIU)/RNC/46/2019 by which the claim application for compensation on account of death of Aruna Devi in railway accident, has been dismissed.

(2.) As per the case of the claimants, the deceased- Aruna Devi died in a railway accident on 11/11/2018. Husband of the deceased on 11/11/2018 lodged a written complaint with the Officer-in-Charge, Railway P.S. Koderma with regard to the accident wherein it has been stated that his wife had gone for consulting one Doctor. At around 15:00 hours, he received an information that she had met with an accident with a running train. On receipt of this information, he went to the place of occurrence and found the dead body of his wife lying there.

(3.) Altogether two witnesses have been examined and relevant documents including the FIR, final report, post-mortem report were adduced into evidence and marked as exhibit.