SNEH PRASHAR,J. - (1.) Challenge in this appeal is to the judgment dated 28.09.2012 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh (for short, "the Tribunal") vide which the claim application filed by appellant/claimant Lal Mata Devi, was dismissed.
(2.) Precisely, the averments of the appellant in the claim application filed by her were that she along with her husband Chedi Lal and some other family members had gone to attend a marriage in the family at Barabanki (UP). On 12.06.2011, on their way back, they boarded Kissan Mail train from Barabanki railway station. Due to heavy rush and there being several members of the family, they boarded different compartments. Her husband was sitting in separate compartment from rest of the family. They had to travel upto Rajpura. On 13.06.2011, when the train reached Rajpura railway station and they got down from the train, she found her husband missing. Presuming that he might be somewhere else and will reach home at Patiala on his own, she and other family members proceeded to Patiala. In the meantime, they received a telephonic call from Civil Hospital, Fatehgarh Sahib that a person named Chedi Lal had fallen from the train at KM No.314/18-16 between railway stations Sirhind and Sadhugarh near gate No.145-B and had suffered injuries. He was rushed to the hospital for treatment but he died.
(3.) The appellant stated that her deceased husband was travelling on ticket No.63138226 dated 12.06.2011 and he was an ex-serviceman and was aged 62 years. He could not get down at Rajpura due to heavy rush and fell down from the train and died.;