SAKAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE claimant is the wife of deceased Srinivasa, who was hit by a train while crossing railway track in Arasikere Railway Station at 5 a.m., on 02.09.2004. After the accident, his left leg was amputed. On 05.09.2004, he succumbed to injuries.

(2.) I have heard the learned counsel for appellant and learned counsel for respondent.

(3.) IN the final report submitted by Railway Police, as per Ex.A.5, it is stated that on 02.09.2004 at 5 a.m., when the deceased was crossing railway track, he was knocked down by Arasikere-Mysore passenger train.