UNION OF INDIA Vs. GARNEPUDI SUNITHA

JUDGEMENT

(1.) THIS civil miscellaneous appeal filed under Section 23 of the Railway Claims Tribunal Act, 1987 (for short, "the RCT Act") assailing order dated 11.8.2004, passed in OAA No.117 of 2001 filed under Section 16 of the RCT Act read with Sections 124-A and 125 of Railways Act, 1989 (for short, 'the Act') on the file of the Railway Claims Tribunal, Secunderabad Bench, Secunderabad (for short, 'the Tribunal') claiming compensation of Rs.4,00,000/- on account of sustaining injuries by the applicant in a train accident at Vejendla Railway Station, allowing the claim.

(2.) THE appellant is the respondent and the respondent is the applicant in OAA No.117 of 2001. For the sake of convenience, the parties hereinafter will be referred as they are arrayed in the Tribunal.

(3.) ON the strength of the pleadings, the Tribunal framed the following issues for trial and disposal: