A SUBHASHINI Vs. UNION OF INDIA
LAWS(TLNG)-2018-11-16
HIGH COURT OF TELANGANA
Decided on November 20,2018

A Subhashini Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

DR.SHAMEEM AKTHER,J. - (1.)This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is filed by the appellants-applicants, challenging the order, dated 24.08.2015 in O.A.(IIu) No.233 of 2009 on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad ('the Tribunal', for brevity), whereby the claim petition filed by the appellants-applicants claiming compensation for the death of A.Venkateswara Rao (hereinafter referred to, as 'the deceased') in an untoward incident of accidental fall from train No.2703 Howrah- Secunderabad Falaknuma express (hereinafter referred to, as 'the subject train') between Anarpathi and Dwarapudi railway stations at KM No.598/37-35 on 5/6.03.2009 while travelling from Samalkota to Secunderabad, was dismissed.
(2.)Heard both sides. Perused the record.
(3.)For convenience, the parties are hereinafter referred to, as per their array before the Tribunal.


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