UNION OF INDIA Vs. PRATEEK MISHRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present appeal arises out of the judgment and order dated 01.09.2009 passed by the Railway Claims Tribunal, Gorakhpur Bench Gorakhpur in Application No. OA/II/153/04/ALD, whereby the Railway Claims Tribunal has awarded Rs. 4,00,000.00 as compensation for the death of one Nihar Ranjan Mishra.

(3.) The claim petition was instituted by one Prateek Mishra, aged about 7 years through Smt. Rachna Mishra for the death of Nihar Ranjan Mishra. The claimants prayed for compensation of Rs. 4,00,000.00 for the death of Nihar Ranjan Mishra, Rs. 6,200.00 for loss of luggage, and also prayed for interest @ 12% per annum on the awarded amount.