UNION OF INDIA Vs. MURTI DEVI

JUDGEMENT

(1.) ADMIT.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) The appellant has filed this appeal challenging the order of the Railway Claims Tribunal whereby the tribunal has awarded the compensation of Rs.4 lakhs under Section 124A of the Railways Act in favour of the respondent for the death of her son who had alleged to have died due to "untoward incident" while he was travelling in a train from Delhi to Ballabhgarh. A few facts relevant for deciding this appeal are: