UNION OF INDIA Vs. VIDYAWATI

JUDGEMENT

(1.) THIS appeal is arising out of an order of the Railway Claims tribunal, Gorakhpur Bench dated 12. 10. 2007. By the order impugned the Tribunal allowed compensation of Rs. 4,00,000 to the claimants on account of death of the deceased. Deceased was a police personnel who was travelling by train having valid ticket. The Railway Claims Tribunal gave the following finding in coming to the conclusion:

(2.) APPELLANT contended before this court that this is a first appeal lies to the High court under section 123 of the Railway claims Tribunal Act, 1987. However, we are not concerned about the maintainability when such law is available but with the feasibility of admission on merit. Section 124-A of the Railways Act, 1989 speaks as follows:

(3.) LEARNED counsel contended before this court that 'untoward incident' means as follows: