P RAJESHWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) - This civil miscellaneous appeal has been preferred against the order dated 11. 7. 2007 passed in O. A. No. 84 of 2002 by the Railway Claims Tribunal, Chennai seeking 12 per cent interest per annum for the award amount from the date of accident till the date of claim.

(2.) IT is not in dispute that the appellants-claimants herein had filed an application before the Railway Claims Tribunal seeking compensation of Rs. 4,00,000 for the death of one P. Purushothaman who died on 27. 8. 2001. While he was travelling in train No. 6669 from Chennai to Erode, he fell down and died in between Sevur and katpadi Railway Stations. There was no eyewitness to the occurrence. According to the respondent herein, the deceased accidentally fell down from the train and died due to his own negligence. The Claims tribunal while deciding the application had framed the following issues:

(3.) IN support of the claim of the applicants, AW 1 was examined apart from marking a copy of the F. I. R. with English version, copy of the inquest report with english version including the rough sketch of the place of occurrence. Death report and the post-mortem certificate have been marked as Exhs. A5 and A6. Copy of the train ticket, death certificate, family members certificate, copy of the letter of the appellant No. 1 MRO, Chittoor have been marked as documents Exhs. A7 to A10.