Rajesh Kumar, J. - (1.) Heard learned counsel for the appellant and learned counsel for the respondent-railway.
(2.) The instant appeal is arising out of the judgment dated 24.09.2012 passed in Case No. OA (IIU)/RNC/2009/0044 by the Member (Technical), Railway Claims Tribunal, Ranchi Bench wherein claim petition filed by the claimant/appellant herein has been rejected. The claim petition has been filed by the claimant/appellant herein namely Savila Khatun stating therein that on 21.05.2009, her husband Mubarak Ansari was going to Piska from his residence at Itki by 4RL Lohardaga-Ranchi Passenger with a valid ticket. Due to crowd in the train, when he was ready to get down at Piska Railway Station, someone pushed him due to which he fell down from the train on the railway track and his body was completely smashed and died on the spot.
(3.) In support of her claim, the claimant had submitted fardbayan of Abbas Ansari, Inquest Report, I Card of Savila Khatun, I Card of Mubarak Ansari & Ration Card.;