C.Selvi & Ors vs The Union of India

Challenging the order passed in OA (II-U) 276/2014 on the file of Railway Claims Tribunal, Chennai Bench, the claimants have filed the above

Civil Miscellaneous Appeal.

The appellants/claimants filed the Claim Petition before the Tribunal claiming a total compensation of Rs.4 lakhs for the death of one Chelladurai.

According to the appellants, on 10.04.2014, the deceased purchased a ticket for travel from Tuticorin to Coimbatore and while boarding at

Tuticorin Railway Station, due to sudden start and jerk of the Train, he fell down and dragged into the wheels and was crushed to death. An FIR

was lodged by the brother of the deceased and a case was registered at Tuticorin Railway Station in Crime No.16 of 2014 on 10.04.2014. The

Inquest was conducted by the Special Sub Inspector of Police, Tuticorin and the Panchayatars have unanimously held that the deceased had died

due to the grievous injuries suffered in the accidental fall from the Train.

The respondents filed their counter along with the report of the DRM wherein the respondent has stated that the deceased was not a bonafide

passenger and the respondent is not liable to pay any compensation. In the Divisional Railway Manager''s report, it has been stated that the

deceased had fell down from the moving Train and might have trespassed and got run over by anyone of the shunting Trains. In the Inquest report

produced by the respondent, it has been stated that the deceased boarded the Train from the off-side of the 2nd Platform and had accidentally fell

down and was run over by the Train.

Before the Tribunal, on the side of the appellants, A.W.1 was examined and 8 documents, Exs. A.1 to A.8 were marked. The claimants have

produced the Railway ticket purchased by the deceased. However, on the side of the respondent, there was no oral and documentary evidence.

The Tribunal, taking into consideration the available evidence, dismissed the claim petition finding that it was not an untoward incident and that

the negligence is on the deceased.

Heard Mr.T.Raja Mohan, learned counsel appearing for the appellants and Dr.S.R.Sundaram, learned standing counsel appearing for the

respondent.

Mr.T.Raja Mohan, learned counsel appearing for the appellants/ claimants submitted that even if the deceased boarded the Train on the off-

side, the Railway has to prove that the negligence is on the part of the deceased. In support of his contentions, the learned counsel relied upon the

following judgements:-

(i)AIR 2007 Madhya Pradesh 2016 [Ramesh Kuraria Vs. Union of India] wherein the Division Bench of Madhya Pradesh High

Court held as follows:

...

Coming to the facts of instant case, the evidence has been adduced by claimant, no evidence in rebuttal was adduced by the

railways. When we appreciate the evidence on record, we find that Shri Durgesh Nandan, an eye witness, has stated in his cross-

examination that immediately after the deceased boarded the train, the train moved with a jerk due to which deceased fell down. He

has also slated in Para 3 of his deposition that most of the bogies were jammed and packed with firewood bundles kept by

woodcutters. Hence, deceased went to back side of the train to board. In view of aforesaid, it is clear that it is clearly an untoward

incident"" as contemplated under Section 123(c)(2) read with Section 124A of Railways Act. Thus, railway cannot escape the liability

to make payment of compensation. Deceased was not negligent. On the other hand, it is clear that railways has failed to provide the

clear passage to board the train as wooden logs were kept due to which the way was obstructed. It is not a case of negligence on

part of deceased who was carrying a valid ticket to travel which is also the finding of the learned Claims Tribunal. Statement is

supported by parents of the deceased, namely, Shri Ramesh Kuraria and Smt. Meena Kuraria. The railways has failed to adduce any

evidence to show that it was a self-inflicted injury, merely that entry was made from off side of the platform, that is, from the

nonplatform side, it cannot be said to be negligence of deceased as there was no way to board into the bogies due to wooden logs

which used to be kept regularly by woodcutters, it was duty of railways to ensure that no such wooden logs are put in the way just on

the doors in routine manner so as to make it impossible to board the train. Train was started all of a sudden with a jerk, it was the

reason due to which deceased fell down, it cannot be said that he was negligent in any manner, it cannot be said to be a case of self-

inflicted injury"" as contended by Shri Rajneesh Gupta, learned Counsel appearing for respondent. No evidence was adduced by the

respondent to show that it was a case of self-inflicted injury, burden to bring case under Section 124A Clause (a) to (e) was on

railways. Thus, we award compensation of Rs. 4,00.000/- (Rs. Four Lacs only) as prescribed in Schedule framed under Rule 3 of

the Railway Accidents And Untoward Incidents (Compensation) Rules. 1990. We also award interest at the rate of 6% per annum

from the date of application as the rate of interests have gone down substantially though learned Counsel on behalf of appellanl has

prayed for 7.5% interest on the strength of decision in S. Bhagyalaxmi v. Union of lndia which we decline. Cost of Rs. 2,000/-is also

awarded to appellant.

(ii)2008 (4)MLJ 323 [Union of India v. Prabhakaran Vijayakumar and others], wherein, the Hon''ble Supreme Court, in paragraph

Nos. 12 to 15 held as follows:-

It is well settled that if the words used in a beneficial or welfare statute are capable of two constructions, the one which is more

in consonance with the object of the Act and for the benefit of the person for whom the Act was made should be preferred. In other

words, beneficial or welfare statutes should be given a liberal and not literal or strict interpretation vide Alembic Chemical Works Co.

Ltd. vs. The Workmen AIR 1961 SC 647( para 7),Jeewanlal Ltd. vs. Appellate Authority AIR 1984 SC 1842 (para 11), Lalappa

Lingappa and others vs. Laxmi Vishnu Textile Mills Ltd. AIR 1981 SC 852 (para 13), S. M. Nilajkar vs. Telecom Distt. Manager

(2003) 4 SCC 27(para 12) etc.

In Hindustan Lever Ltd. vs. Ashok Vishnu Kate and others 1995(6) SCC 326 this Court observed:

In this connection, we may usefully turn to the decision of this Court in Workmen vs. American Express International Banking

Corporation wherein Chinnappa Reddy, J. in para 4 of the Report has made the following observations:

The principles of statutory construction are well settled. Words occurring in statutes of liberal import such as social welfare legislation

and human rights'' legislation are not to be put in Procrustean beds or shrunk to Lilliputian dimensions. In construing these legislations

the imposture of literal construction must be avoided and the prodigality of its misapplication must be recognized and reduced. Judges

ought to be more concerned with the ''colour'', the ''content'' and the ''context'' of such statutes (we have borrowed the words from

Lord Wilberforce''s opinion in Prenn v. Simmonds). In the same opinion Lord Wilberforce pointed out that law is not to be left

behind in some island of literal interpretation but is to enquire beyond the language, unisolated from the matrix of facts in which they

are set; the law is not to be interpreted purely on internal linguistic considerations. In one of the cases cited before us, that is,

Surender Kumar Verma v. Central Govt. Industrial Tribunal-cum- Labour Court we had occasion to say:

Semantic luxuries are misplaced in the interpretation of ''bread and butter'' statutes. Welfare statutes must, of necessity, receive a

broad interpretation. Where legislation is designed to give relief against certain kinds of mischief, the Court is not to make inroads by

making etymological excursions.

Francis Bennion in his Statutory Interpretation Second Edn., has dealt with the Functional Construction Rule in Part XV of his book.

The nature of purposive construction is dealt with in Part XX at p. 659 thus:

A purposive construction of an enactment is one which gives effect to the legislative purpose by-

(a) following the literal meaning of the enactment where that meaning is in accordance with the legislative purpose (in this Code called

a purposive-and-literal construction), or

(b) applying a strained meaning where the literal meaning is not in accordance with the legislative purpose (in the Code called a

purposive and strained construction).

At p. 661 of the same book, the author has considered the topic of ""Purposive Construction"" in contrast with literal construction. The

learned author has observed as under:

Contrast with literal construction - Although the term ''purposive construction'' is not new, its entry into fashion betokens a swing by

the appellate courts away from literal construction. Lord Diplock said in 1975: ''If one looks back to the actual decisions of the

[House of Lords] on questions of statutory construction over the last 30 years one cannot fail to be struck by the evidence of a trend

away from the purely literal towards the purposive construction of statutory provisions''. The matter was summed up by Lord Diplock

in this way -

...I am not reluctant to adopt a purposive construction where to apply the literal meaning of the legislative language used would lead

to results which would clearly defeat the purposes of the Act. But in doing so the task on which a court of justice is engaged remains

one of construction, even where this involves reading into the Act words which are not expressly included in it.

In our opinion, if we adopt a restrictive meaning to the expression ''accidental falling of a passenger from a train carrying

passengers'' in Section 123(c) of the Railways Act, we will be depriving a large number of railway passengers from getting

compensation in railway accidents. It is well known that in our country there are crores of people who travel by railway trains since

everybody cannot afford traveling by air or in a private car. By giving a restrictive and narrow meaning to the expression we will be

depriving a large number of victims of train accidents (particularly poor and middle class people) from getting compensation under the

Railways Act. Hence, in our opinion, the expression ''accidental falling of a passenger from a train carrying passengers'' includes

accidents when a bona fide passenger i.e. a passenger traveling with a valid ticket or pass is trying to enter into a railway train and

falls down during the process. In other words, a purposive, and not literal, interpretation should be given to the expression.

Section 2 (29) of the Railways Act defines ''passenger'' to mean a person traveling with a valid pass or ticket. Section 123(c) of

the Railways Act defines ''untoward incident'' to include the accidental falling of any passenger from a train carrying passengers.

Section 124A of the Railways Act with which we are concerned states :

124 A. Compensation on account of untoward incident. - When in the course of working a railway an untoward incident occurs,

then whether or not there has been any wrongful act, neglect or default on the part of the railway administration such as would entitle

a passenger who has been injured or the dependant of a passenger who has been killed to maintain an action and recover damages in

respect thereof, the railway administration shall, notwithstanding anything contained in any other law, be liable to pay compensation to

such extent as may be prescribed and to that extent only for loss occasioned by the death of, or injury to, a passenger as a result of

such untoward incident:

Provided that no compensation shall be payable under this section by the railway administration if the passenger dies or suffers injury

due to -

(a) suicide or attempted suicide by him;

(b) self-inflicted injury;

(c) his own criminal act;

(d) any act committed by him in a state of intoxication or insanity;

(e) any natural cause or disease or medical or surgical treatment unless such treatment becomes necessary due to injury caused by the

said untoward incident.

Explanation - For the purposes of this section, ""passenger"" includes -

(i) a railway servant on duty; and

(ii) a person who has purchased a valid ticket for traveling by a train carrying passengers, on any date or a valid platform ticket and

becomes a victim of an untoward incident"".

(iii)2012 (3) CTC (Civil) 741 [The Union of India owning Southern Railway by its General Manager, Chennai v. G.Jayalakshmi and

others] wherein, this Court, in paragraph Nos.13 and 17, held as follows:-

The further dispute of the Appellant is based on the plea that the deceased was not a bona fide passenger. The only ground, on

which the contention is based, is that the train ticket was not produced in evidence and no ticket was found in possession of the

deceased. The claimants had a specific case pleaded that the deceased was holding a journey ticket, but the same was lost in the

accident. The burden is on the Railways to prove that the deceased is not a bona fide passenger. The normal presumption is that a

passenger in a train holds a valid ticket.

It is no doubt true that the position of law as provided in Section 106 of the Evidence Act is that if a fact is within the special

knowledge of a person, the burden of proving such fact is on that person and as provided in illustration (b) of that section, if a person

is charged with travelling on a railway without a ticket, the burden of proving that he had a ticket is upon him. But, such principle is

not applicable to a case of a dead person, who was proved to have died in the course of railway travel and whose body was taken in

custody of the Railway Police. In such a situation, it is the duty of the railway authority to first give evidence that he was without a

valid ticket and if such evidence is given, the onus shifts upon the claimants to prove that he was a bona fide passenger having a valid

ticket. In this case, as no person on behalf of the Railways has given any such evidence nor as any person come forward to disclose

as to what articles were found with the victim, I am of the considered view that the initial burden of providing the said fact had not

been discharged. In such circumstances, in the absence of any evidence of the Railway Authorities asserting absence of valid ticket, I

am of the opinion that there is no just reason to discard the evidence of the claimants. Therefore, the Tribunal is perfectly justified in

rejecting the contention of the Appellant that the deceased was not a bona fide passenger. The Tribunal is perfectly justified in holding

that the deceased died on account of the accidental falling from the train and therefore, I do not find any warrant for interference with

the said findings.

(iv)An unreported judgment of this Court made in C.M.A.No.2049 of 2008 [P. Rosi v. Union of India, Owning Southern Railway,

Rep. by General Manager, Chennai - 600 003] dated 01.02.2013, wherein this Court, in paragraph No. 19 held as follows:-

As per the above decisions, the burden lies upon the Railway Authorities to prove that the deceased is not a bonafide passenger.

Now this Court has to decide whether the Respondent/Railway Administration has proved that the deceased is not a bonafide

passenger. Perusal of Ex.A.2- inquest report reveals that nothing has been seized from the body of the deceased Rajan. It is pertinent

to note that there is no contra evidence on the part of the respondent. This Court has already discarded Ex.R.1-attendance Register,

since it is not a genuine document. It is not the case of the respondent that the belongings of the deceased has been recovered, except

the ticket and pass. Hence the decision of this Court rendered on 13.8.2012 in CMA.No. 1685 of 2009 (The Union of India V. The

Addl. Registrar, Railway Claims and another), is squarely applicable to the facts of the present case.

(v)2010 (5) MLJ 676 [General Manager, Union of India owning Southern Railway, owning South Central Railway Secunderabad v.

V.Lakshmana Rao and others] wherein, this Court held as follows:-

As per Section124-A of the Railways Act, 1989, a passenger to be treated as a bona fide passenger need not possess a valid

ticket for the same train in which he had an accidental fall. therefore, the liability to pay compensation by the Railways in case of an

untoward accident cannot be disputed in such case and the dependants of the victim are entitled to compensation.

(vi)2016 (6) CTC 820 [A.Thanikachalam and others v. The Union Of India, owning Southern Railway, Rep. by its General

Manager, Chennai] wherein, this Court, in paragraph Nos. 13 to 16 held as follows:-

It is no doubt true that the parents of the deceased-T.Jagan laid the claim before the Railway Claims Tribunal on the ground that

the deceased-Jagan, while travelling in a EMU train between Chengalpattu and Singaperumal Koil stations on 10.4.2006, was hit by

an electric post, as a result, he sustained injuries on the back side of his head and died on the spot after falling down. Upon

consideration of the evidence let in by the parties, both oral and documentary, more particularly, Ex.A2- Inquest report and Ex.A3-

final report, the Tribunal categorically held that the deceased on 10.4.2006 prior to 9.15 AM while travelling by EMU train between

Chengalpattu and Singaperumal Koil Railway stations at KM/B-56/16 was accidentally hit by electric post, sustained grievous

injuries and died at the spot and that the police have concluded the case as accidental death and accordingly closed their case. The

Tribunal also held that the respondent have not adduced any evidence to establish that the incident would not come under Section

123(c)(2) of the Railways Act, 1989 and the respondent is not liable under Section 124A of the said Act. Moreover, the Tribunal

went on to hold that the applicants, the appellants herein have proved that the deceased died in an untoward incident on 10.4.2006

while travelling by the train. After holding so, the Tribunal has clearly erred in dismissing the claim petition only on the ground that the

deceased was not a bona fide passenger. When the inquest report filed by the Chengalpattu Railway Police Station in Crime No.79

of 2006 under Section 174 Cr.P.C., dated 10.4.2006 itself clearly revealed that the deceased-Jagan, while travelling in a EMU train

had dashed against a post, sustained grievous head injuries and died on the spot and that there were no other reasons for his death,

since he had fallen down from the UP train, the burden lies upon the Railways to prove that the deceased was not a bona fide

passenger. Similarly, in the case of the deceased- Ekambaram is concerned, when the claim petition was filed by the wife and minor

children of the deceased on the ground that the deceased while travelling in a train plying between Beach and Tambaram had fallen

down in between Chetpet and Nungambakkam railway stations on 28.5.2002 and died due to the injury to the chest and abdomen,

the respondent resisted the said claim also on the ground that the deceased was not a bona fide passenger, when the inquest report

shows that the incident had actually taken place on the said date. Moreover, the Tribunal also discarded the evidence of one

R.Murugan, an eye-witness, who was examined as A.W.2, on the ground that his statement was contradictory to the materials

available on record. In my view, the Tribunal miserably failed to consider the judgments of the various High Courts, holding that the

benefit of doubt that the deceased could have been a bona fide passenger should be given, while dealing with a beneficial piece of

legislation. In this context, it is relevant to refer to the judgment of the Hon''ble Apex Court in the case of Union of India v.

Prabhakaran Vijaya Kumar and others, (2008) 4 MLJ 323 (SC), wherein the Apex Court, while interpreting the expression

accidental falling of a passenger from a train carrying passengers which is an untoward incident under Section 123(c)(2) of the

Railways Act and the consequential payment of compensation under Section 124A for such untoward incident, has held that it is well

settled that if the words used in a beneficial or welfare statute are capable of two constructions, the one which is more in consonance

with the object of the Act and for the benefit of the person for whom the Act was made should be preferred. In other words,

beneficial or welfare statutes should be given a liberal and not literal or strict interpretation. In the said judgment, the Apex Court has

further held as follows:-

In our opinion, if we adopt a restrictive meaning to the expression ''accidental falling of a passenger from a train carrying

passengers'' in Section 123(c) of the Railways Act, we will be depriving a large number of railway passengers from getting

compensation in railway accidents. It is well known that in our country there are crores of people who travel by railway trains since

everybody cannot afford travelling by air or in a private car. By giving a restrictive and narrow meaning to the expression, we will be

depriving a large number of victims of train accidents (particularly poor and middle class people) from getting compensation under the

Railways Act. Hence, in our opinion, the expression ''accidental falling of a passenger from a train carrying passengers'' includes

accidents when a bona fide passenger i.e., a passenger travelling with a valid ticket or pass is trying to enter into a railway train and

falls down during the process. In other words, a purposive, and not literal, interpretation should be given to the expression.

In the cases on hand, as mentioned already, when it is an admitted fact that both the deceased died in an untoward incident on the

respective dates while travelling in the train, the onus is on the Railways to prove that the deceased were not bona fide passengers,

since the normal presumption is that a passenger in a train holds a valid ticket. In fact, under similar circumstances, this Court in the

case of The Union of India owning Southern Railway by its General Manager, Chennai v. G.Jayalakshmi and others, 2012 (3) CTC

741, while considering an identical issue, has held as follows:-

This Court in similar circumstances in the case of S.Poonkodi and others v. The Union of India, Southern Railway, CDJ 2007

MHC 3784, observed as hereunder:-

16....Moreover, if the deceased had travelled as a ticketless traveller, one would normally expect the Railway Authorities to have

detected such ticketless travelling. When a person dies in an accident by falling down from train, it is not possible for the legal

representatives to produce the ticket or valid authority to travel in the train. Depending upon the facts and circumstances of a given

case, the Tribunal/the Appellate Court infer about the deceased being a bona fide passenger. In the present case, facts and

circumstances prima facie indicate that the deceased was a bona fide passenger, who lost his life in the railway accident.

At this juncture, it is also relevant to point to the observation made by the Honourable Supreme Court reported in Bimla Devi and

others v. Himachal Road Transport Corporation and others, 2009 (1) TN MAC 700 (SC) : AIR 2009 SC 2819, wherein while

dealing with a claim arising under the Motor Vehicles Act, the Honourable Supreme Court observed that it was necessary to be

borne in mind that strict proof of an accident caused by a particular bus in a particular manner may not be possible to be done by the

Claimants and the Claimants were merely to establish their case on the touchstone of preponderance of probability. It went on to

observe that the standard of proof beyond reasonable doubt could not be applied in the case of Claim Petitions.

It is no doubt true that the position of law as provided in Section 106 of the Evidence Act is that if a fact is within the special

knowledge of a person, the burden of proving such fact is on that person and as provided in Illustration (b) of that Section, if a person

is charged with travelling on a railway without a ticket, the burden or proving that he had a ticket is upon him. But, such principle is

not applicable to a case of a dead person, who was proved to have died in the course of railway travel and whose body was taken in

custody of the Railway Police. In such a situation, it is the duty of the Railway Authority to first give evidence that he was without a

valid ticket and if such evidence is given, the onus shifts upon the Claimants to prove that he was a bona fide passenger having a valid

ticket. In this case, as no person on behalf of the Railways has given any such evidence nor as any person come forward to disclose

as to what articles were found with the victim, I am of the considered view that the initial burden of proving the said fact had not been

discharged. In such circumstances, in the absence of any evidence of the Railway Authorities asserting absence of valid ticket, I am of

the opinion that there is no just reason to discard the evidence of the Claimants.

(vii)AIR 2009 Kerala 134 [Union Of India, v. Leelamma & Ors] wherein Kerala High Court, in paragraph No.9 held as follows:-

The question mooted for consideration is whether due to mere non-production of the ticket, an adverse inference can be drawn

by the Tribunal that the person got injured and succumbed to death was travelling without a valid journey ticket and that he was not a

bona fide passenger. According to the claimants the deceased was holding journey ticket and the same was lost in the accident. The

normal presumption is that a passenger in a Railway holds a valid ticket. When the appellant/ respondent contends that the deceased

was a passenger who fell down while attempting to board a train, the burden is heavily upon them to prove that he attempted such

Journey without purchasing a ticket. Since that burden is not discharged by the Railway, the Tribunal is perfectly justified in rejecting

the contention that the deceased was not a bona fide passenger. The Railway Tribunal in such cases are perfectly Justified in drawing

a presumption that the person concerned was travelling or attempting to travel with a valid ticket and in such case the passenger

cannot be termed as ""not a bona fide passenger"".

Countering the submissions made by the learned counsel appearing for the appellants, Dr.S.R.Sundaram, learned Standing Counsel appearing

for the respondent submitted that the only issue involved in the present appeal is whether the deceased had died only because of his own

negligence and in such a case, whether the respondent is liable to pay the compensation. In support of his contention, the learned counsel relied

upon a judgment of the Karnataka High Court reported in 2014 ACJ 2505 [Union of India v. Lakshmi and others] wherein, in paragraph No.6,

the Karnataka High Court held as follows:-

The relevant provisions of Railways Act are very clear, in that, if a person suffers injury or death in an untoward incident as

contemplated under section 123(c)(2) of the Railways Act, 1989, he/his family members is/are entitled to seek compensation

provided he is a bona fide passenger with valid ticket. That means, either on his body or in his possession such ticket should be found

at the time of accident, which is valid for journey in that particular train for that particular day. If that is not found, then the reasonable

presumption is that he was travelling without valid ticket. Assuming for a moment, he has travelled with other passengers and if a valid

ticket is produced from the possession of another person travelling along with him also would suffice to show that he was a bona fide

passenger with valid ticket.

On a careful consideration of the materials available on record and the submissions made by the learned counsel on either side, it could be seen

that the Railways contended that the deceased had boarded on the off-side of the Platform, therefore, he met with the accident only because of his

own negligence, therefore, the Railways is not liable to pay any compensation. However, the burden of proving that the deceased had met with an

accident only because of his own negligence is on the Railways. By producing the railway ticket, the claimants established that the deceased was a

bona fide passenger.

The Apex Court as well as this Court had repeatedly held that the burden of proving that the victim is not a bona fide passenger lies on the

Railways and that non-production of Railway ticket is not fatal to the case of the claimants. Therefore, the Tribunal should not have dismissed the

petition on that ground.

The judgments relied upon by the learned counsel appearing for the appellants squarely applies to the facts and circumstances of the present

case.

In these circumstances, the order passed by the Railway Claims Tribunal, Chennai Bench, in OA (II-U) 276/2014, is set aside and the matter

is remitted back to the Tribunal for fixing the quantum of compensation. The Tribunal is directed to decide the quantum of compensation payable to

the claimants afresh and pass orders, on merits and in accordance with law, within a period of three months from the date of receipt of a copy of

this judgment.

With these observations, the Civil Miscellaneous Appeal is allowed. No costs.