MANISHA MUKESHBHAI SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this appeal, the appellants-original claimants have challenged judgment and order dated 14th November 2003 of Railway Claims Tribunal, Ahmedabad Bench, passed in Claim Application No. OA0100158, whereby the claim application filed by the claimants was dismissed.

(2.) THE facts in brief, as emerging from record, are as under:

(3.) THE appellants herein are widow, minor son and parents of the deceased, who have made claim of Rs. 4 Lacs under Section 124 A of the Railways Act, 1989 before the Railway Claims Tribunal, Ahmedabad Bench on account of death of the deceased allegedly by falling from train while travelling by Virar Shuttle in general compartment on 17-1-2001. The deceased was travelling from Udhna to Umargam and his dead body was found lying between Km. 200/24-26 on railway line near Bulsar railway station. In the said claim application, the respondent has filed written statement and contested the claim made by the applicants. It is averred in said reply that the applicants have not produced valid and genuine ticket on which the deceased was travelling. On such averments, respondent prayed for dismissal of the claim application.