UNION OF INDIA Vs. ARJUN SINGH

JUDGEMENT

(1.) Heard Sri Anupam Shukla, learned counsel for the appellant and Sri Manish Kumar Srivastava, learned counsel for the respondent.

(2.) Challenge in this appeal is to the judgment and award dated 06th April, 2018 passed by learned Railway Claims Tribunal (hereinafter referred to as "the Tribunal"), Lucknow Bench, Lucknow.

(3.) The facts giving rise to the present appeal are that on 22.12.2016 the respondent, Arjun Singh filed a claim petition under Section 16 of the Railway Claims Tribunal Act, 1987 (hereinafter referred to as "the Act") seeking compensation of Rs.20 lacs along with interest on account of injuries received by him in an untoward incident. The case of the respondent is that on 18.09.2016, the applicant was traveling by train from Bareilly Junction to Rasoiya Railway Station with a second class ticket; accidentally, he fell down from the train in between as a result of which he sustained injuries. It was alleged that the applicant/respondent received injuries i.e., amputation of right leg above knee with several injuries on all over the body, he was treated in District Hospital Bareilly.