UNION OF INDIA Vs. DUNGARBHAI TEJABHAI CHAUHAN

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged judgment and order dated 21st July 1998 of Railway Claims Tribunal, Ahmedabad Bench, passed in TA No. 9700002, whereby claim petition filed by the claimant was partly allowed and railway authority was directed to pay Rs. 2 Lacs as compensation to the claimant within two months from the date of the order, failing which 12% interest will accrue in favour of the claimant.

(2.) THE case of the original claimant is as under:

(3.) THAT on 29-6-2001, Smt. Gangaben had gone to Thangadh to Digsar by train no. 218 Up and while she was alighting from the train on account of heavy rush, she fell down and simultaneously train started with a jerk and, therefore, she came under the wheels and received terminal injuries. As a result of these injuries, she died and her son has filed claim application and claimed compensation to the tune of Rs. 4 Lacs.