Rajesh Kumar, J. - (1.) The present appeal has been filed against the Award dated 22.11.2013 passed by the Shri D. K. Chakma, Member (Technical), Railway Claims Tribunal, Ranchi Bench wherein he has awarded Rs. 4,00,000/- together with interest @ 6% per annuan from 28.10.1999 i.e. the date of application till the date of this order and 9 % per annum from the date of providing bank particulars till date of actual payment and further said sum of Rs. 4,00,000/- together with interest due shall be paid by the respondent to the applicant through ECS as per the bank account particulars to be furnished by the applicant.
(2.) The brief facts of the case is in the following terms:- "Deceased while returning home after appearing in Teacher's Competitive Examination, purchased a second class Ticket from Bokaro Steel City to Gaya Jn., boarded a Train No. 8626 DN at Bokaro Steel City along with his friends. That when the train started he had accidentally fallen down from the train at Bokaro Steel City Railway Station and crushed his both legs by the wheel of the said train resulting in death; that he had travelled with 2nd class Ticket (M/E) from Bokaro Steel City to Gaya Jn; that the ticket lost due to Accident."
(3.) From perusal of the Award dated 22.11.2013, it appears that learned Tribunal has framed three issues, which reads as under:- "1. Whether the deceased Md. Ushman Gani, s/o Md. Matloob was a bonafide passenger as alleged ? 2. Whether any untoward incident as defined under Section 123 (C) (2) of the Railways Act 1989 occurred to the Md. Ushman Gani, S/o Md. Matloob while travelling in Train No. 8626 DN on 03.11.2008 at Bokaro Steel City Railway station ? 3. Whether the applicant is entitled for the compensation as claimed and other relief, if any ?";