UNION OF INDIA Vs. AMARAVATI DEVI & ORS.

JUDGEMENT

(1.) Admit.

(2.) Matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) The appellant has filed this appeal challenging the judgment of the Railway Claims Tribunal whereby the tribunal has awarded compensation of Rs.4 lakhs under Sec. 124A of the Indian Railways Act to the respondents who are the legal representatives of the deceased who was a bonafide passenger in the train and had died because of his having fallen down from while the same was in motion.