ANIL SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner had filed an application under Sec. 16 of Railway Claims Tribunal Act, 1987 (in short 'RCT Act') seeking compensation of Rs.4,00,000.00 for the injuries sustained by him while he was aboard 13414 Dn. Farakka Express and met one untoward incident.

(2.) Said application has been dismissed by the learned Tribunal and feeling aggrieved, the present appeal has been filed under Sec. 23 of the RCT Act.

(3.) Let us straightway come to the averments made by the appellant in his claim application. In brief, he averred as under: -