T NATARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Appeal is directed against the judgment and Order dated 17th August, 1995 passed by the Railway Claims Tribunal (for short "the Tribunal").

(2.) The applicant was travelling in a second class compartment of the Borivali-Churchgate local train No. 408-Up on 29th October, 1993 on Ticket No. 99498. When the train was at Matunga Road station, there was a bomb blast in the train and several persons received injuries in the bomb blast. The appellant also received some injuries on his legs. It is the case of the appellant that some foreign body entered in his both knees and his right leg lost sensation. He was admitted to the Sion Hospital on 29th October, 1993, as an indoor patient and was discharged on 3rd November, 1993. Thereafter he took treatment as an outdoor patient in that hospital till 22nd November, 1993. According to the appellant, thereafter he took treatment in a private hospital from 7th December, 1993 till 16th December, 1993 as an indoor patient and for four weeks thereafter as an outdoor patient. He filed a claim for compensation before the Tribunal for the injuries suffered by him. The Tribunal held that the appellant was a bona fide passenger at the time of bomb blast, suffered injuries in the bomb blast and was entitled to compensation.

(3.) After considering the evidence of the appellant regarding the injuries suffered, the Tribunal assessed the claim of the appellant at Rs.7,000/- and accordingly passed an award in the sum of Rs. 7,000/-. Being aggrieved by the amount of the claim awarded by the Tribunal, the appellant has filed this Appeal.