UNION OF INDIA BY ITS GENERAL MANAGER Vs. RASATHI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the order dated 28.05.2008 made in OA.No.21/2005 by the Railway Claims Tribunal, Chennai Bench, whereby the Tribunal awarded a sum of Rs.4,00,000/- as compensation to the claimants.]

(2.) THE claimants, who are the parents of the deceased Nagaraj, filed the above said claim petition before the Tribunal claiming compensation for the death of their son. It was pleaded that on 26.4.2007 prior to 1630 hours between Kadambathur and Chenji Panapakkam Railway Station at KM-47/26-27, the deceased travelled in an electric train and fell down from the running train due to jolt and jerk and sustained injuries and died on spot and the same was informed to the Railway Police, Rakkonam and thereafter, postmortem was conducted and the body was burried after observing formalities by the Railway Police, Arakkonam. Only later, the claimants came to know about the incident, identified the deceased through photographs shown by the Police.

(3.) THE Tribunal, after analysing the entire evidence on record and after hearing the contention of both the parties, awarded a sum of Rs.4,00,000/- as compensation to the claimant by the impugned order, which is challenged in the Civil Miscellaneous Appeal under Section 23 of the Railway Claims Tribunal Act 54 of 1987.