UNION OF INDIA Vs. SAVITABEN RANCHODBHAI PARMAR

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged judgment and order dated 5th May 1999 of Railway Claims Tribunal, Ahmedabad Bench, passed in O. A. No. 9900017, whereby claim petition filed by the claimant was allowed and railway authority was directed to pay Rs. 4 Lacs as compensation to the claimant within 60 days from the date of the order, failing which 12% interest will accrue in favour of the claimant.

(2.) THE case of the original claimant is as under:

(3.) THAT on 17-5-1998, Shri Ranchhodbhai Parmar was returning from Anand to Nadiad. He purchased a second class ticket No. AA-65341608 and boarded train No. 9017 Dn from Anand. It is also stated that when he was going for toilet, he was pushed out of the train due to heavy rush and he suffered severe injuries and died on the spot. Therefore, in view of death of Shri Ranchhodbhai Parmar, his wife and two sons have claimed compensation to the tune of Rs. 4 Lacs.