- (1.) CM No.15912-CII of 2013 For the reasons mentioned in the application, it is allowed and 116 days delay in filing the appeal stands condoned. FAO No.3913 of 2013
(2.) This is first appeal against the judgment dated 31.12.2012, passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh, whereby the claim petition filed by the present appellant was dismissed.
(3.) According to the appellant on 3.5.2011, he had gone from Hisar to Bhiwani to meet his relations. After meeting the relations, he reached the Bhiwani Railway Station and purchased a ticket from Bhiwani to Hisar and boarded Kissan Express Train. There was heavy rush in the train. When the train crossed the Satroad railway station near Hisar railway station, the applicant-appellant came near the gate of the railway compartment and stood at the gate. The train took a jerk and he fell down from the running train and got seriously injured. He became unconscious and somebody removed him to Civil Hospital, Hisar, where the authorities informed the General Railway Police, which recorded his statement, wherein he stated that he had purchased the ticket from Bhiwani to Hisar for Rs.34/- which he lost in the accident along with cash of Rs.2500/- and a bag. As a result of the accident, his right arm was amputated.;