PUNIT VOHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This first appeal is filed under Section 23 of the Railways Claims Tribunal Act, 1987 against the judgment of the Railway Claims Tribunal dated 20.12.2011 seeking enhancement of compensation from Rs.3,20,000/- to Rs.4 lacs.

(2.) The facts of the case are that the appellant/applicant/Mr. Punit Vohra on 3.9.2008, when he was about 40 years of age, was travelling by EMU Train from Badli to Old Delhi Railway Station when he met with an 'untoward incident' and suffered injuries.

(3.) The impugned judgment of the Railway Claims Tribunal holds the respondent-Railways guilty of negligence and has awarded compensation with respect to various injuries by awarding a sum of Rs.3,20,000/-.