UNION OF INDIA Vs. SHIVARAM

JUDGEMENT

(1.) Heard Sri Abhinay Y.T, learned counsel for the appellant. Counsel for respondents 1 and 2 is absent.

(2.) The appellant has challenged the judgment dtd. 23/8/2013 passed by the Railway Claims Tribunal, Bengaluru Bench. The facts are as below:-

(3.) The respondents are the claimants being the parents of the deceased namely Kavitha. It is their case that Kavitha was traveling from Malkhed to Sedam in Train No. 359 on 2/9/2008. She was a bona fide purchaser as she had purchased a ticket. On the way, accidentally she fell down from the moving train because of a sudden jerk and jolt, sustained grievous multiple injuries and at last succumbed to them. The Tribunal after holding enquiry granted compensation of Rs.4,00,000.00 with interest at 6% from 26/8/2009, i.e., from the date of application till the date of judgment and 9% thereafter till realization.