UOI Vs. KRISHAN KUMAR GOEL

JUDGEMENT

(1.) This Appeal is directed against the order passed by the Railways Claim Tribunal in O.A No. 2/2005 whereby the claim petition preferred by the Respondent has been allowed and the tribunal has awarded a sum of Rs. 4, 00,000 along with interest at the rate of 9% to the Respondent and aggrieved by the said order the Union of India has come in appeal against the order dated 14.06.2007.

(2.) The facts necessary to be noted for the present appeal are that the deceased alongwith the respondent who is the husband of the deceased and his sister purchased second class unreserved tickets on 13.11.2004 to travel from Delhi to Bhatinda (Punjab) and while they were using the foot over-bridge to platform no.1, a stampede occurred at the New Delhi Railways station due to heavy crowd and unprecedented rush which resulted in the death of the deceased.

(3.) A claim petition was filed before the Railways Claim Tribunal on 11.1.2005 by the husband of the said deceased wherein he prayed for the payment of compensation amounting to Rs. 4,00,000 in addition to Rs. 25,000 and it is pertinent to mention here that the Railways has already paid a sum of Rs. 1,06,000 as ex-gratia compensation to the Respondent.