GUKHANA Vs. UNION OF INDIA OWNING, SOUTHERN RAILWAY,

JUDGEMENT

(1.) This Revision is directed against an order of the Railway Claims Tribunal made in Miscellaneous Application No.4 of 2020 in OA No.12 of 2010, dtd. 15/3/2021.

(2.) The Original Application in OA No.12 of 2010 was filed by the petitioner seeking compensation for the injuries suffered by him in an accident that occurred at Jolarpet Railway Station, while he was a bona fide passenger travelling from Trichur to Jolarpet. The Railway Authorities denied the accident and claimed that the petitioner was not a bona fide passenger. The Railway Claims Tribunal by its award dtd. 13/7/2010 accepted the defence of the Railway Authority and dismissed the claim.

(3.) Aggrieved the petitioner preferred CMA No.2916 of 2011, before this Court. This Court by judgment dtd. 20/12/2019 reversed the findings of the Railway Claims Tribunal regarding the liability of the Railway Authorities and held that the petitioner is entitled to compensation. The Railway Claims Tribunal was directed to fix the compensation. Thereupon the petitioner filed a Memo before the Railway Claims Tribunal along with copy of the order of this Court made in CMA No.2916 of 2011.