UNION OF INDIA Vs. PRAVIN PRABHAKAR MONORE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the Appellant - Union of India.

(2.) THE Union of India has taken an exception to the judgment and order passed by the Railway Claims Tribunal on 4th August, 1995 by which compensation of Rs.1,06,873/- has been granted.

(3.) THE Respondent adduced oral and documentary evidence. By the impugned judgment and order, the Tribunal granted compensation of Rs.1,06,873/-. A sum of Rs.31,873/- was granted towards expenditure incurred on treatment, a sum of Rs.15,000/- was granted on account of loss of earning for a period of six months and a sum of Rs.60,000/- was awarded for partial disfigurement of his face and other parts of his body.