Category: Railways Act

Railways Act, 1989 — Section 124-A — “No-fault” liability for untoward incidents — Compensation is payable if the victim is a “passenger” — Explanation (ii) to Section 124-A defines “passenger” to include a person who has purchased a valid ticket — Mere non-recovery of a ticket from the victim is not fatal if a credible prima facie case is established — Burden then shifts to the Railways to disprove bonafide travel.

2025 INSC 1201 SUPREME COURT OF INDIA DIVISION BENCH RAJNI AND ANOTHER Vs. UNION OF INDIA AND ANOTHER ( Before : Aravind Kumar and N.V. Anjaria, JJ. ) Civil Appeal…

Service Matters

Pension Law — Family Pension — Eligibility of ‘Substitutes’ in Railways — deceased husband of the appellant was appointed as a ‘Substitute Waterman’ and died in harness after serving for 9 years, 8 months, and 26 days — Railways denied family pension on the grounds that his service was not regularized and did not meet the 10-year qualifying period for family pension — Appellant contended that as per Indian Railway Establishment Manual Vol-I, Rule 1515 and Railway Service (Pension) Rules, 1993, especially Rule 75(2)(a), substitutes with continuous service of one year are entitled to family pension. Held, deceased had acquired temporary status and completed more than one year of continuous service, thus eligible for family pension.

2025 INSC 855 SUPREME COURT OF INDIA DIVISION BENCH MALA DEVI Vs. UNION OF INDIA AND OTHERS ( Before : Sanjay Karol and Satish Chandra Sharma, JJ. ) Civil Appeal…

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