Jamuna Mohapatra vs Union Of India And Others
2022 Latest Caselaw 5011 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   FAO No.316 of 2014
            Jamuna Mohapatra                        ....           Appellant
                                              Mr. B.P. Mohanty, Advocate
                                      -versus-
            Union of India and others               ....         Respondents
                                               Ms. S. Patra, C.G.C. for UoI

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

22.09.2022 Order No.

08. 1. Heard Mr. B.P. Mohanty, learned counsel for the claimant-

Appellant and Ms. S. Patra, learned C.G.C. for Union of India- Respondent No.1

2. Present appeal is directed against the judgment dated 28.04.2004 passed in O.A. No.85 of 2004 by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar, wherein learned Tribunal refused to grant compensation in favour of the claimant on the ground of self-negligence of the deceased.

3. After hearing Mr. Mohanty, learned counsel for the claimant- Appellant as well as Ms. Patra, learned C.G.C., it reveals that the Tribunal based on the evidence of R.W.1, the Station Superintendent, has come to the finding that the deceased while attempting to board the running train slipped and crushed under the train. The claimant examined one witness as A.W.1, who has said about detraining of the deceased at Sakhigopal Station, who

again tried to board to the same train, i.e. Howrah-Puri Express after it started running. Said A.W.1 admits that the deceased tried to board the train while it was in motion and fell down on the track. This is what R.W.1 has stated on behalf of the Railway. As per R.W.1, he being the Station Superintendent saw the deceased trying to entrain after it started running and fell down.

4. Section 124-A(b) of the Railways Act provides that no compensation shall be payable if the passenger dies due to self- inflicted injury.

5. Self-inflicted injury in its literal term includes an injury inflicted by self-negligence. The action of the deceased to board a running train is definitely negligence on his part and cannot be attributed to the railway administration. Therefore, in view o the provisions contained in Section 124-A(b) of the Railways Act, the railway administration cannot be held responsible for payment of any compensation and as such no fault is seen in the approach of the Tribunal in rejecting the claim.

6. In the result, the appeal is dismissed.

( B.P. Routray) Judge

B.K. Barik