UNION OF INDIA Vs. D.GUNALAN

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been filed by the Union of India owning Southern Railways represented by its General Manager, Chennai.

(2.) The appellant is aggrieved by the impugned order/award dated 13.07.2011 passed by the Railway Claims Tribunal, Chennai Bench in O.A.(II-U).No.21 of 2011.

(3.) The 1st and 2nd respondents herein had filed a claim petition under Section 16 of the Railway Claims Tribunal Act, 1987 r/w Section 123(C)(2) , 124-A & 125 of the Railways Act, 1989 claiming a compensation of Rs.4,00,000/- together with interest at 12% per annum from the date of accident till the date of payment.