UNION OF INDIA Vs. SUMANBAI DUDHADE

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) The Appellant has filed this Appeal under Sec. 23 of the Railway Claims Tribunal Act, 1989 (hereinafter referred to as "the said Act") assailing the judgment dtd. 12/09/2008 in Claim Application No. 94/OA-II/RCT/NGP/2007. By the impugned judgment and order, the Railway Claims Tribunal has awarded compensation of Rs.2,40,000.00 to the Respondent (hereinafter referred to as "the Claimant") on account of the injuries sustained in an untoward incident.

(3.) Heard Shri Lambat, learned advocate for the Appellant and Shri Deshpande, learned advocate for the Claimant. I have perused the records and considered the submissions advanced by the learned advocates for the respective parties.