Munni Devi And Ors vs Union Of India
2025 Latest Caselaw 9243 Ori

Orissa High Court

Munni Devi And Ors vs Union Of India on 22 October, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                FAO No. 438 of 2025
                             Munni Devi and Ors.                      ........   Appellant(s)
                                                                        Mr. Karunakar Das, Adv.
                                                       -Versus-
                             Union of India                         ....... Respondent (s)
                                                                    Mr. Darpanarayan Pattnayak,
                                                                              Sr. Panel Counsel
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                 ORDER

22.10.2025 Order No.

19.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. The present appeal at the instance of the claimants/

appellants is directed against the judgment dated 06.08.2025

passed by the learned Railway Claims Tribunal,

Bhubaneswar Bench, Bhubaneswar in Case

No.OA(IIU)/BBS/187/2024.

4. The brief fact of the case is that the deceased Shiv Shankar

Kevat was a mason working at Bengaluru and to come his

native village, he boarded train No. 18112, YPR-Tata Nagar

Express train at Tumakura railway station on 18.02.2024 for

travel to Tata Nagar Railway station. It is averred that the

during course of journey on 19.02.2024, he accidentally fell

down from the said train in between Therubali and

Bisamkataka railway stations, sustained injuries and died on

the spot. Based on the information given by Station

Superintendent, Thirubali, GRPS, Rayagada has registered

an UD case bearing No.05/2024 and took up investigation.

With regard to journey ticket, it is averred in the claim

petition that the deceased was a bona fide passenger and on

the date of incident, he was travelling vide railway ticket

No.39914062 dated 18.02.2024 valid from Tumakura to Tata

Nagar Railway Station.

5. Learned counsel for the Appellants submits that the learned

Tribunal has awarded a sum of Rs.8,00,000/- in favour of the

Appellants. However, the Appellant No.1 was permitted to

withdraw only 10% of her share. He further submits that

since the Appellant No.1 is going through financial hardship,

she may be permitted to withdraw 50% of her share from the

said awarded amount.

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

of the judgment dated 06.08.2025 passed by the learned

Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar

in Case No.OA(IIU)/187/2024 and directs that the Appellant

No.1 shall be permitted to withdraw 50% of her share as

awarded in the judgment dated 06.08.2025.

7. The FAO is, accordingly, disposed of.

( Dr. Sanjeeb K Panigrahi) Judge Murmu