Gauhati High Court
Smt. Sefali Sarkar And Anr vs The Union Of India on 28 March, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/6
GAHC010225442017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 187/2017
1:SMT. SEFALI SARKAR and ANR,
W/O LATE TARANI SARKAR, R/O HILL SIDE COLONY, MALIGAON, GATE
NO. 1, GUWAHATI-1, P.S. JALUKBARI, DIST. KAMRUP M, ASSAM
2: NARAYAN SARKAR
S/O LATE TARANI SARKAR
R/O HILL SIDE COLONY
MALIGAON
GATE NO. 1
GUWAHATI-11
P.S. JALUKBARI
DIST. KAMRUP M
ASSAM
VERSUS
1:THE UNION OF INDIA,
REPRESENTED BY GENERAL MANAGER N.F. RLY, GUWAHATI
Advocate for the Petitioner : MR.S DAS
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
JUDGMENT AND ORDER (ORAL)
Date : 28-03-2019
1. Heard Mr. K. Bhattacharjee, learned counsel for the appellants. I have also Page No.# 2/6 heard Mr. S.C. Keyal, learned Assistant Solicitor General of India, appearing for the respondent.
2. The judgement and order dated 18/09/2017 passed by the learned Railway Claims Tribunal, Guwahati Bench in Claim Application No. OAIIu/GHY/2013/0120 rejecting the claim petition filed by the appellants has been put under challenge in the present appeal.
3. The case of the appellants/claimants, in a nutshell, is that the husband of the claimant/appellant no. 1 and the father of the claimant/appellant no. 2 viz. Narayan Sarkar, fell down from the train and suffered fatal injuries on 07/12/2012 while travelling from Chaygaon to Guwahati Railway Station by the Up 55805 Goalpara Passenger train. According to the appellants, the deceased was holding a valid journey ticket bearing No. D 08642046 dated 07/12/2012 purchased from the Chaygaon Station and since he had accidentally fallen down from the moving train due to heavy rush of passengers resulting in his demise, it is an untoward incident coming within Section 123(c) of the Railways Act, 1989. Therefore, the claim petition was filed seeking compensation.
4. The respondent/ Railways by submitting written statement, opposed the claim of the appellants, inter-alia contending that the "Loco Pilot" (Driver) had informed the authorities that the deceased had jumped into the track in front of the engine and that is how he was crushed to death under the train. Therefore, it is a clear case of suicide and, hence, the claimants were not entitled to any compensation from the railways.
5. After considering the materials available on record, the learned Tribunal was of the view that the deceased had committed suicide by deliberately coming in front of the engine of train No. 55805 Goalpara Passenger train, also known as Up Chilarai express. It was also the Page No.# 3/6 findings of the learned Tribunal that the journey ticket was planted in the pocket of the deceased only to make out a false case for compensation.
6. By referring to the impugned judgement and order dated 18/09/2017, Mr. Bhattacharjee has strenuously argued that there is no dispute about the fact that the journey ticket was recovered from the pocket of the deceased victim whose body was found lying in the railway track. The post-mortem report, the report submitted by the ASI J. Chelleng as well as the Inquest Report establishes the fact that the deceased was travelling in that train with a valid journey ticket and that the death had occurred due to his falling down from the Up Chilarai express train. Notwithstanding the same and despite the specific findings in the post-mortem report, the learned Tribunal had erroneously held that it was a case of suicide and that the journey ticket was planted in the pocket of the deceased. Contending that once a journey ticket has been found in the possession of the deceased passenger, he has to be treated as the bona fide passenger and to such extent, the burden of proving that the deceased had fallen down from the train would stand discharged. Mr. Bhattacharjee submits that the burden to prove that the deceased had committed suicide was upon the railways, which burden it has failed to discharge in this case.
7. Relying upon a decision of the Supreme Court rendered in the case of Union of India Vs. Rina Devi reported in AIR 2018 SC 2362, Mr. Bhattacharjee submits that the claimant has discharged the initial burden of proof by leading evidence. Therefore, in the absence of any evidence brought on record by the respondent/railways, there was no scope for the learned Tribunal to disbelieve the version of the claimants and record a finding of fact in favour of the railways by relying upon the materials which do not amount to evidence in the eye of law. It has further been contended by Mr. Bhattacharjee that although the learned Page No.# 4/6 Tribunal has relied upon the statement of the Loco Pilot, yet, the said Loco Pilot was neither produced as a witness nor have the claimants being allowed to cross examine him, as a result of which the judgement and order of the learned Tribunal has been vitiated by perversity.
8. Mr. S.C. Keyal, learned ASGI appearing for the respondent has fairly submitted that the "Loco Pilot" and the "Guard" of the train were not produced as witnesses but submits that their statements were recorded by the Police during the course of investigation in the aforesaid case and the final report dated 31/12/2012 prepared on the basis of their statements was brought on record with the permission of the learned Tribunal as per Rule 22 A of the Railway Claims Tribunal (Procedure) Rules, 1989 ( herein after referred to as the Rules of 1989). As such, there were sufficient materials before the learned Tribunal to record a finding of fact accepting the version of the Railways. Mr. Keyal has also pointed out the inconsistency in the stand of the claimants witness from the cross examination of the AW- 1 i.e. the son of the deceased, who had stated that his father was having breakfast on the day of the incident at 8 a.m. in the morning at the residence. In the teeth of such evidence, submits Mr. Keyal, no case for payment of compensation is made out. As such, Mr. Keyal submits that the learned Tribunal had rightly dismissed the claim petition.
9. I have considered the submissions advanced by the learned counsel for the parties and have also gone through the materials available on record.
10. The basic facts of the case are not in dispute. The only controversy pertains to the question as to whether the deceased had fallen down from the running train or he had committed suicide by jumping in front of the loco engine as claimed by the Railways. A perusal of the impugned judgement and order dated 18/09/2017 passed by the learned Page No.# 5/6 Tribunal goes to show that the learned Tribunal had disbelieved the case of the claimants and held that the victim suddenly came towards the engine and got run over. It was also held that the railway ticket was planted on the victim and the same cannot be taken as corroborative evidence. However, as noted above, the loco pilot, who claimed to be the eye witnesses of the deceased having jumped in front of the engine, had not been examined as witness. The respondent did not produce any evidence to establish its case before the learned Tribunal.
11. After the decision of the Supreme Court in Rina Devi (Supra), it is no more res integra that the provision of the Evidence Act 1872 would have application even in a claim case tried by the Railway Claims Tribunal. The aforesaid position becomes further clear from Rule 20 of the Rules of 1989, which lays down the procedure that the Tribunal is required to follow in the matter of receiving evidence on affidavit and also for examination of witnesses or documents. Rule 22 of the Rules of 1989 empowers the tribunal to issue summons for ensuring attendance of witnesses.
12. Since the respondent in this case had taken a plea that the deceased had committed suicide by jumping in front of the engine which was witnessed by the Loco Pilot, the burden of proving that said fact would be upon the Railways under Section 106 of the Evidence Act. As such, it was incumbent upon the Railways to produce the "Loco Pilot" Shri Nani Ram Das and the "Guard" Shri Ram Charan Boro as witnesses. But instead of doing so the respondent Railways had merely produced the copy of the DRM report which is allegedly based on the statements of the Loco Pilot and the Guard of up Chilarai Express. Even the author of the said report had not been examined as a witness. There is also no explanation as to why those witnesses were not examined. As such, this Court is left with no other option but to conclude that the findings recorded by the learned Tribunal holding that the deceased Page No.# 6/6 had committed suicide by jumping in front of the railway engine is not based on any evidence. Consequently, the impugned judgement and order dated 18/09/2017 is held to be unsustainable in the eye of law and the same is accordingly set aside.
13. At this stage, Mr. Keyal submits that since the judgement and order of the learned Tribunal has been set aside on a technical ground, the respondent be permitted to take necessary steps for summoning the Loco Pilot and the Guard of the train as witnesses and adduce fresh evidence for establishing their case. The said prayer has not been opposed by Mr. Bhattacharjee, learned counsel for the appellants.
14. Taking note of the prayer made by Mr. Keyal, the matter is remanded back to the learned Tribunal for a fresh decision of the claim petition on merit after giving due opportunity to parties to establish their case as per law.
15. If the respondent file appropriate application for summoning the witnesses as per Rule 22 of the Rules of 1989 not later than six weeks from today, the same may be considered by the learned Tribunal and acted upon in accordance with law.
There would be no order as to costs.
Send back the LCR urgently.
JUDGE Sukhamay Comparing Assistant