SASTHI KUMBHKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent-Railway.

(2.) The instant appeal is arising out of the judgment dated 20.03.2013 passed in Case No. OA (II)/RNC/2010/0057 by the Member (Technical), Railway Claims Tribunal, Ranchi Bench.

(3.) It has been submitted by the learned counsel for the appellant that claim petition has been filed by Smt. Sasthi Kumbhakar mentioning therein that her son namely Ashwani Kumbhakar was travelling from train no. 8102 Patratu-Tata-Ranchi Express. At Muri Station, her son namely Ashwani Kumbhakar has got down from the train to fetch drinking water and when he was trying to enter into the train, he fell down as train was in motion, as a result of which his right thigh and hand got amputated due to coming under the wheel and he died on spot. In support of her claim, claimant has enclosed copy of FIR, Fardbyan of Ms. Pushpa Devi, police final report and a dead body carrying certificate.