REKHA DEVI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) HEARD the parties.

(2.) WITH the consent of the parties, all the cases are being heard separately and are being disposed of by a common order, as all the cases are arising out of one accident in which four persons from one family, died and one person received the bodily injury, but survived.

(3.) AS per claimant, her entire family was travelling on 2/12/2006 in Train No. 3071 UP Hawrah Jamalpur Express, before the said train could enter into the platform, an old over bridge collapsed over bogie No. 8 of the train, on that account, large number of persons died including four persons of one family, namely, Indradeo Paswan husband of Rekha Devi, Rinku Kumari daughter of Rekha Devi, Mukesh Kumar and Ravi Kumar sons of Rekha Devi. Rekha Devi herself received the injury in that incident.