SHRI BIRENDRA KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) The present case is arising out of railway accident in which son of the claimant, namely, Rakesh Kumar died on 21.06.2006. It has been claimed that deceased was travelling from Nagpur railway station to Jamshedpur railway station by Gitanjali Express and he has fallen down near Goilkera station and came under the wheels of the train and died on the spot.

(3.) The claim petition has been filed by the claimant before the Railway Claim Tribunal being case No. OA (IIU)/RNC/2007/002