Tribunal cannot presume trespassing based solely on injury nature to deny compensation for untoward incidents.

The Appellant’s mother, a housemaid, was traveling from Nallasopara to Santacruz on December 28, 2010, with a valid season pass.

Between 6:30 a.m. and 7:00 a.m., she died due to a fall from the train.

The Railway Claims Tribunal (Tribunal) rejected the compensation claim on January 31, 2018, on the sole ground that the death did not constitute an "untoward incident".

While the Tribunal accepted that the deceased was a "bonafide passenger," it concluded, based on the nature of the injuries and railway reports, that she was knocked down while trespassing/crossing the tracks.

The Appellant challenged this finding before the High Court.

The court primarily applied Section 124A of the Railways Act, 1989, which provides for compensation in cases of "untoward incidents," including accidental falls from a train.

It further considered the exceptions under Section 124A(c), which exempt the Railway from liability if the death is caused by the passenger’s "own criminal act".

Additionally, the court examined Section 147 of the Act regarding unlawful entry and trespassing.

The court also applied the evidentiary principle that the findings of a Tribunal must be based on expert testimony or direct evidence rather than conjecture regarding the nature of injuries.

The Court found that the Tribunal’s conclusion of trespassing was unsupported by the evidence.

It noted that the Station Master’s initial report dated December 28, 2010, stated the cause of death was "not known," rather than trespassing.

The Court rejected the inquest panchnama’s opinion that the deceased was crossing the tracks, noting the panchas were not eyewitnesses.

Similarly, the Police Report and the Divisional Railway Manager’s (DRM) Report were found to be based on incorrect premises not present in the original Station Master’s memo.

The Court specifically critiqued the Tribunal for acting as a medical expert by inferring trespassing from the nature of the injuries without any testimony from a medical professional or eyewitness.

Furthermore, since there was no evidence that the deceased entered the railway without authority, the Court held that the exclusion for an "own criminal act" under Section 124A(c) was inapplicable.

The Court held that the deceased died due to an accidental fall from a train while being a bonafide passenger.

The Respondent was directed to pay compensation of ₹4,00,000 with 6% interest per annum from the date of the accident until realization, subject to a total cap of ₹8,00,000.

The Court also directed the authorities to use the Appellant’s married name for the remittance of funds.