SMT.RAJWINDER KAOR, WIFE OF THE DECEASED BALBINDER SINGH Vs. UNION OF INDIA THROUGH THE GENERAL MANAGER EASTERN RAILWAY, 3 KOILAGHAT STREET, PO/PS GARDEN REACH KOLKATA, DISTRICT

JUDGEMENT

(1.) This Miscellaneous Appeal is directed against the judgment dated 6.11.2014 passed by Member (Technical), Railway Claims Tribunal, Ranchi Bench, in Case No.OA(IIU)/RNC/2011/0031 dismissing the application of the appellants.

(2.) The case of the appellants is that late Balbinder Singh, husband of appellant no.1 and father of appellant nos. 2 & 3, had gone to Thaparnagar Railway Station for boarding a train to Dhanbad on 9.6.2010 and he purchased a ticket and was crossing the railway track to board the train which was to arrive at another platform across but in course of crossing the said railway track, he was run over by Down Sealdah Express Train No.3152 DN at about 12.45 pm near Pole No.242/08 about 500 Gaj Western side to Thaparnagar Railway Station and succumbed to the injuries sustained due to the accident.

(3.) The respondent-Railway, in their written statements, have stated that the deceased was not a bona fide passenger and he did not die due to any untoward incident on account of accidental fall from the passenger train.