UNION OF INDIA Vs. KALPANABEN PRAVIN PATIL

JUDGEMENT

(1.) Heard learned Advocate Mr. M. A. Patel on behalf of appellant Western Railway through General Manager, learned Advocate Mr. M. B. Shah with learned Advocate Mr. U. M. Shashtri appearing for respondent-claimants.

(2.) This appeal is preferred for jurisdiction and Court fees for Rs. 4,00,000/- challenging award passed by Railway Claims Tribunal, Ahmedabad Branch in claim application No. TAO 100002 dated 12-11-2003. The Railway Claims Tribunal has awarded Rs. 4,00,000/- with 9% interest from date of claim petition before Nagpur Railway Claims Tribunal to the date of payment along with costs of litigation to both applicants in actual share through account payee cheque. The cheque in favour of applicant No. 2-Dharti Pravin Patil who is minor shall be drawn through mother and natural guardian applicant No. 1-Kalpanaben Pravin Patil.

(3.) Learned Advocate Mr. Patel has supplied paper-book to this Court as well as it supplied to learned Advocate Mr. M. B. Shah. Learned Advocate Mr. Patel raised number of contentions on merits before this Court. The date of accident is 29-11-1999, itself is improbable because according to claimant, the received information through public notice.