S. N. Pathak, J. - (1.) Heard the parties.
(2.) This appeal has been preferred against the order dated 12.08.2013, passed by the learned Railway Claims Tribunal, Ranchi Bench in case No. OA (IIU)/ RNC/ 2007/ 0008, in Claim Case filed under Section 16 of the Railway Claims Tribunal Act, 1987.
(3.) The facts of the case in short is that on 16.05.2006, the deceased Telo Pandit boarded Train No. 302DN at Koderma for going to Herodih, in which there was heavy rush and as a result of which, the deceased accidently fell down from the running train which resulted in his death. Upon getting information regarding death of Telo Pandit, his relative, Ramu Pandit gave his written statement on 17.05.2006 before the police and on the basis of his statement an unnatural death case being Koderma G.R.P.S. U.D. Case No. 09/06 was registered and the police after due enquiry and investigation, have submitted the final report stating that it is a case of accidental death on account of fall from the alleged moving train. The wife and brother-in-law of the deceased namely, Dhaneshwari Devi and Ramu Pandit respectively have supported this fact on affidavit before the learned Tribunal. It is the specific case of the appellant that the deceased was a bonafide passenger having valid ticket for travelling from Koderma to Herodih and this fact has also been corroborated by the affidavit filed by the wife and brother of the deceased. However, the said train ticket was lost in this untoward incident as the deceased was handled at various places by different agencies.;