UNION OF INDIA Vs. YALLAMMA

JUDGEMENT

(1.) THE present appeal is filed under Section 23(1) of the Railway Claims Tribunal Act, 1987, (hereinafter referred to as the Act, for brevity) by the South Western Railway against the respondents who are claimants in a case in O.A.11 U 160/08. The appellant is aggrieved by the order dated 31.8.2010 by the Railway Claims Tribunal, Bangalore Bench, insofar as it relates to awarding of Rs.4,00,000/ - as compensation to the respondents -claimants.

(2.) THE facts leading to the filing of the claim petition by the claimants and the passing of the impugned order are as follows:

(3.) LEARNED counsel for the parties have submitted their arguments.