Sanjay Yadav, J. - (1.)WITH consent the appeal is finally heard.
(2.)APPEAL under Section 23 of the Railway Claims Tribunal Act, 1987 is directed against the order dated 31.12.2012 passed in O.A.No./IInd /507/2008 by the Railways Claims Tribunal Bhopal Bench; whereby Claim preferred by the Appellants for compensation in lieu of the death of Shiv Kumar, husband of appellant No.1 and father of appellant No.2.
Appellants went to Railway Claims Tribunal with the plea that Shiv Kumar died in an untoward incident on 7.3.2008 while travelling from Ex. Habibganj to Khandwa by 2534 Up Pushpak Express when he accidentally fell down at Itarsi.

(3.)IN support of the claim appellants filed certified copies of (i). memo of Station Master to GRP/Itarsi, journey Ticket (A -1); (ii). Memo to GRP Itarsi/Itarsi informing death of Shivkumar (A -2); (iii). Medical Treatment Papers (A -3); (iv). Merg intimation (A -4); (v). Naksha Panchayatnama (A - 5); (vi) Shinakhati Panchnama (A -5 -I); (vii). Post Mortem Report (A -6); (viii). Photocopy of death certificate (A -7); (ix). Photocopy of Family Card).