V GURULAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE claimants before the Railway Claims Tribunal, Chennai Bench have preferred this Civil Miscellaneous Appeal against the order passed in O. A. No. 7 of 2000 dated 28. 3. 2001. The Southern Railway is the respondent in this appeal.

(2.) THE short facts which are necessary for the disposal of the present appeal are as follows:

(3.) MR. T. RAJAMOHAN, the learned counsel appearing for the appellants, contended that the Tribunal has erred in awarding only a sum of Rs. 1,20,000/-, as against the claim of compensation of Rs. 4,00,000/ -. Further, the learned counsel submitted that the death of S. Viswanathan is directly attributable to the injuries sustained by him in the accident due to spreading of infection resulting in septicemia, shock and renal failure and this fact has been overlooked by the Tribunal. The learned counsel further submitted that the Tribunal failed to appreciate the expert evidence adduced by A. W. 2 Dr. Balasubramaniam, Nephrologist, who treated the deceased for septicemia, shock and renal failure. Thus, the sum and substance of the argument of the learned counsel appearing for the appellants is that the Railway Claims Tribunal without considering the claim of the appellants, has awarded only a sum of Rs. 1,20,000/ -.