REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

PRABHAKARAN VIJAYA KUMAR Respondents

Referred Judgements :-

RYLANDS V. FLETCHER [REFERRED TO]
EASTERN AND SOUTH AFRICAN TELEGRAPH CO. LTD. VS. CAPE TOWN TRAMWAYS CO. LTD. [REFERRED TO]
RICKARDS VS. LOTHIAN [REFERRED TO]
READ VS. LYONS [REFERRED TO]
ALEMBIC CHEMICAL WORKS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
LALAPPA LINGAPPA MAHADU SITARAM VS. LAXMI VISHNU TEXTILE MILLS LIMITED :LAXMI VISHNU TEXTILE MILLS LIMITED [REFERRED TO]
JEEWANLAL LIMITED JEEWANLAL LIMITED BINNY LIMITED MADRAS JEEWANLAL LIMITED VS. AUTHORITY UNDER THE PAYMENT OF GRATUITY ACT:N DURAISWAMY:G SURYANARAYANAN:E GOVINDAN [REFERRED TO]
TRANSPORT CORPORATION OF INDIA VS. EMPLOYEES STATE INSURANCE CORPN [REFERRED TO]
B D SHETTY VS. CEAT LIMITED [REFERRED TO]
KUNAL SINGH VS. UNION OF INDIA [REFERRED TO]
S M NILAJKAR VS. TELECOME DISTRICT MANAGER KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This appeal by special leave has been filed against the impugned judgment of a Division Bench of the Kerala High Court dated 25.6.2001 passed in MFA No. 1080 of 1998-B.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts of the case are that a claim petition was filed before the Railway Claims Tribunal, Ernakulam Bench (hereinafter referred to as the Tribunal) by the husband, mother and minor son of one Smt. Abja who died on 23.5.1996 in a train accident at Varkala Railway Station. The Claims Tribunal disallowed the claim, but the appeal against the said decision was allowed by the Kerala High Court by the impugned judgment dated 25-6-2001 and compensation of Rs. 2 lacs with interest @ 12% from the date of the petition till the date of payment was granted. Aggrieved, this appeal has been filed by the appellant.

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UNION OF INDIA Vs. PRABHAKARAN VIJAYA KUMAR

Referred Judgements :-

JUDGEMENT

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