UNION OF INDIA Vs. PRAKASHBHAI BABULAL CHITRODA

JUDGEMENT

(1.) This First Appeal under Section 23 of the Railway Tribunal Act, 1987 is at the instance of the Union of India through General Manager, Western Railway, questioning the legality and validity of the judgment and order passed by the Railway Claims Tribunal, Ahmedabad Bench, Ahmedabad, in Case No.OA-2015/0137.

(2.) The application filed by the respondents herein under section 16 of the Railway Claims Tribunal Act, 1987, read with Sections 124A and Section 125 respectively of the Railways Act, 1989, came to be allowed by the Tribunal. The claim was for Rs. 4,00,000/- by way of compensation on account of death of one Dakshaben Prakashbhai Chitroda.

(3.) The facts giving rise to this First Appeal may be summarised as under: