SAROJ DADEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This Miscellaneous Appeal has been preferred against the order dated 14.08.2012 passed by the Railway Claims Tribunal, Ranchi Bench, in Case No. OA (IIU)/RNC/2010/0068 by which the claim of the appellant for seeking the compensation amount of Rs. 4,00,000.00 was dismissed.

(3.) The brief facts involved in this case is that the appellant filed an application seeking claim for death of her son namely Sandip Dadel during railway journey. The appellant claimed that the deceased Sandip Dadel after purchasing a valid ticket, on 21.07.2008, boarded the Vananchal Express train at Ranchi Railway Station. The compartment was crowded. When the deceased was standing near the door of the train there was pressing and pushing by the crowd in the compartment and on account of heavy rush and intense jostling among the passengers, the deceased Sandip Dadel could not hold grip and balance and he accidentally fell down from the running train between Gangaghat and Jonha Railway station at KM 386/18-20 and consequent upon his falling down he was caught under the wheels, his left leg was cut and he succumbed to the injury thus sustained in the said accident.