- (1.) This appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 against the order, dated 28-9-1998 passed by the Railway Claims Tribunal Bench, Secunderabad, in O.A.No.129 of 1997. The respondents presented the claim before the Tribunal, seeking compensation on account of the death of late K. Venugopal in an untoward incident said to have taken place on the midnight of 18-19-7-1997.
(2.) The 1st respondent is the wife and the respondents 2 and 4 are the children of the deceased - Venu Gopal. They presented the claim alleging that the deceased, a resident of Nandyal, went to Narsaraopet to recover certain amount lent by him to P. W.2, and on the intervening night of 18/19-7-1997, he boarded a Train bearing No.510 Guntur-Dharmavaram passenger at Narsaraopet. Accordingly to them, he fell accidentally between Nandyal and Gajulapalli railway stations and died instantly.
(3.) The dead body of the deceased is said to have been first seen by the keyman of the railways and on the information furnished by him, F.I.R. was issued and inquest was conducted. The respondents claimed that they are entitled to be paid compensation, as provided for under the Railways Act, 1989 and the Rules made thereunder.;