U.K.Dhaon, M.A.Khan, JJ. - (1.) This is an appeal arising out of the judgment and award dated 26th August, 2002 passed by the Railway Claims Tribunal, Lucknow, thereby awarding a sum of Rs. 4,00,000/- by way of compensation to the heirs of deceased Ram Lal.
(2.) A claim case was filed before the Tribunal with the allegations that deceased Ram Lal was travelling on 12th May, 1999 by Raebareli-Kanpur passenger train. When the train arrived of Band Hamirpur Railway Station, as many as four miscreants entered into the railway compartment and shot at the deceased. One Natthi Lal lodged the report of the occurrence at Police Station, G.R.P. at Unnao. The heirs of the deceased have filed the claim petition on the ground that the case is covered by Section 123(C) of the Railways Act and as such claimants are entitiled to claim compensation.
(3.) The Railway Administration has filed written statement and pleaded that deceased Ram Lal was murdered outside the platform of the Railway Station Band Hamirpur and as such claimants are not entitled to recover any amount by way of compensation.;