UNION OF INDIA Vs. DARSHAN G.

JUDGEMENT

(1.) Heard the learned counsel for the appellant. The respondent is served and unrepresented.

(2.) This appeal is preferred against the judgment dated 29.11.2016 passed by the Railway Claims Tribunal, Bengaluru Bench.

(3.) An application came to be filed by one Sri Govindaraju on behalf of his son Master Darshan (for short referred to as 'the injured applicant') who was a minor at the time of filing of the application claiming compensation of Rs.8,00,000/- under Section 16 of the Railway Claims Tribunal Act, 1989 read with Section 124-A of the Railways Act, 1989 alleging that the injured applicant received injuries in an untoward incident that occurred on 19.08.2014.