UNION OF INDIA Vs. SHEELA DEVI

JUDGEMENT

(1.) Heard, Sri Pratyush Chaubey, learned counsel for the appellant and Sri Rakesh Kumar Yadav, Advocate holding brief of Sri R.K.S. Chauhan, learned counsel for the respondents.

(2.) The instant appeal has been filed against the judgment and award dated 12.12.2007 passed by the Railway Claims Tribunal in O.A. No.9880/72 (Sheela Devi and others versus Union of India), by means of which the original application has been allowed and compensation of Rs.4,00,000/- has been awarded to be paid within a period of 90 days, failing which the applicants are entitled for interest at the rate of 9% per annum from the date of application till the date of realization.

(3.) Brief facts of the case are that the original application was filed by the applicants alleging therein that the deceased Rajendra, when alive, was travelling by train No.4163 Sangam Express from Jaswant Nagar to Shikohabad railway station in the midnight of 28/29.7.1997 after purchasing the ticket, which was misplaced somewhere. The deceased had accidentally fell down near west side cabin of railway station Jaswantnagar, District-Etawah in which he sustained injuries, which resulted into his death on spot. The inquest report was prepared and the post mortem of his body was got conducted in Police Hospital Etawah. The applicants being the dependents of the deceased claimed compensation of Rs.4,00,000/- alongwith other reliefs.