SOUTHERN RAILWAY Vs. JEENA JOSE

JUDGEMENT

(1.) The petitioner, the Southern Railway has filed the captioned writ petition seeking to challenge Ext.P7 award issued by the Permanent Lok Adalat, Ernakulam, in a petition filed by the respondent herein, with reference to the provisions of Sec. 22C(1) read with Sec. 22A(b)(i) of the Legal Services Authorities Act, 1987 (for short, the 'Act').

(2.) I have heard Sri.T.C.Krishna, the learned Senior Central Government Counsel, on behalf of the petitioner and Sri.J.Julian Xavier, on behalf of the respondent herein.

(3.) The facts are not in dispute. The respondent herein, while traveling in a train on 6/3/2015, suffered some injuries on her foot when the berth fell on her. On that basis, she preferred Ext.P1 petition seeking compensation before the Permanent Lok Adalat, pointing out the afore. The Permanent Lok Adalat pursuant to Ext.P3 award decided the issue in favour of the respondent, directing payment of Rs.40,000.00 as compensation as well as costs of a further sum of Rs.7,500.00.