S.N.Pathak - (1.) Heard the parties.
(2.) In the instant appeal, the correctness of judgment dated 16.10.2015, passed in Case No. OA(IIa)/RNC/2010/0003, has been assailed.
(3.) As per the factual matrix before the Court below, husband of the applicant namely, Narayan Chandra Mahto, aged about 35 years, working as Railway Employee in the Carriage Department at Hatia Division, S.E. Railway, while traveling in general class of Burdwan passenger from Hatia to his residence at Silli had fallen down between Jonha and Kita Railway station and got injuries on his person and thereafter, he was first shifted to Muri and then taken to Gurunank Hospital, Ranchi by Ambulance from where he was referred to RIMS, Ranchi, where he was succumbed to injuries and died during the treatment on 17.12.2007. It has been stated that the purse containing the documents and ticket was not traceable. As it was the death due to accident by Railway, compensation was claimed by the applicant to the tune of Rs.4.00 lakh.;