UNION OF INDIA Vs. KAMAL

JUDGEMENT

(1.) The present appeal is directed against an award passed in Claim Application No.53/OA II/RCT/NPG/2009, dated 11/07/2011 by Railway Claims Tribunal, Nagpur, whereby the amount of Rs.4,00,000/ along with interest at the rate of 6% per annum was awarded from the date of claim till the date of order.

(2.) Facts briefly stated are as under

(3.) The learned Tribunal after recording evidence and hearing the parties at length, held that deceased Rambhau Damodhar was the bona fide passenger of train No.562 Manmad Secunderabad passenger with valid journey ticket for Rs.2/ on 23/11/2008 and died as a result of untoward incident. Thus, the claim was granted in the sum of Rs.4,00,000/ plus interest at the rate of 6% per annum.