2020 (3) ABR 284 ::AIROnline 2020 Bom 499 ::(2020) 5 Mah LJ 144 ::(2021) 1 All MR 143 (Bom) ::(2022) 1 ACC 161 ::(2021) 223 All Ind Cas (SOC) 8 (BOM)

Bombay High Court

Hon'ble Judge(s): M. G. Giratkar , J

Railways Claims Tribunal Act (54 of 1987) , S.123(c), S.124— Untoward incident - Compensation - Body of victim found on Railway track cut into two pieces - No evidence that he was crossing railway track - Evidence of friend of victim that he had purchased ticket and given it to victim - Investigation report indicting that he was travelling in train by standing in door - Merely because no ticket was found and his body was cut into two pieces it cannot be said that he did not fall down from running train - Claimant entitled to compensation of Rs. 800,000/-. (Para 23 24)