Suchitra Biswas @ Bose & vs Union Of India & Anr
2025 Latest Caselaw 8955 Ori

Orissa High Court

Suchitra Biswas @ Bose & vs Union Of India & Anr on 10 October, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      FAO No.429 of 2025

                                   Suchitra Biswas @ Bose &        ....               Appellant(s)
                                   Ors.
                                                                         Mr. Satyaban Sahoo, Adv.
                                                              -versus-
                                   Union of India & Anr.           ....             Respondent (s)

Smt. Nibedita Sahoo, CGC

CORAM:

HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI

Order ORDER No. 10.10.2025

01. 1. This matter is taken up through hybrid arrangement.

2. The present Appeal at the instance of the claimant(s)/

Appellant(s) is directed against the judgment dated

11.08.2025 passed by the learned Railway Claims Tribunal,

Bhubaneswar Bench, Bhubaneswar in Case No.OA

(IIU)/198/2024.

3. Heard.

4. The brief fact of the case is that the deceased was serving

as a Head Constable in the Central Reserve Industrial Force

(CISF). In order to attend the Official duty the deceased

boarded the train named SHM-SC Spl. Express train at

Santragachi Railway Station. During course of journey, due

to sudden jerk and push and pull of passengers inside the

compartment the deceased fell down from the said train in

Designation: Personal Assistant

between Balasore and Nilgiri Road railway Station. Location: High Court of Orissa Date: 13-Oct-2025 18:59:50

Accordingly, he died on the spot. Soon after the said incident

a criminal case vide UD Case No.47/2024 was registered. It is

submitted that the deceased was a bona fide passenger.

5. Learned counsel for the Appellants contends that the

learned Tribunal has awarded a sum of Rs.8,00,000/- along

with interest @ 9% per annum in favour of the Appellants.

However, only the Appellant Nos.1 & 3 were permitted to

withdraw 10% and 50% of their respective shares from the

said awarded amount. He further contends that since the

Appellant Nos.1 & 3 are going through financial hardship,

they may be permitted to withdraw the entire awarded

amount.

6. In such view of the matter, this Court modifies only that

part of the judgment dated 11.08.2025 passed by the learned

Railway Claims Tribunal, Bhubaneswar Bench,

Bhubaneswar in Case No.OA (IIU)/198/2024 and directs that

the Appellant Nos.1 & 3 will be permitted to withdraw 50%

of their respective shares from the awarded amount as

awarded in the judgment dated 11.08.2025.

7. This FAO is, accordingly, disposed of.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 13-Oct-2025 18:59:50