Dhrub Narayan Upadhyay, J. - (1.) HEARD the parties.
(2.) THE instant appeal has been preferred against the Judgment dated 15.05.2013, passed by Railway Claims Tribunal, Ranchi Bench, in Case No. 0A(IIU) RNC/2010/0148 (Checklist No. 2907070023) whereby the application for grant of compensation filed by the appellant/claimant has been dismissed. The facts in brief is that dead body of a male lying on a Railway Track near Pole Number 541/38 was located on 13.12.2006. After the dead body was identified, the family members including the claimant were duly informed. The inquest report was prepared and the dead body was sent for postmortem examination.
(3.) IT is contended that the appellant/claimant who happens to be wife of the deceased, had filed an application for grant of compensation under Section 124A of the Railway Act, 1989. She has stated that her husband Manoj Kumar Mishra was traveling by Train No. 3288 Dn (Danapur -Tata Dakshin Bihar Express) and he boarded on the train at Patna Junction on 13.12.2006 since there was a crowd in the compartment, he was compelled to stand at the gate of the compartment and due to jerk and jolt, he fell down, sustained injuries and died near Pole No. 541/38.;