UNION OF INDIA REP Vs. MADHAB MAHAPATRA

JUDGEMENT

(1.) This Appeal is preferred by the Railway Administration aggrieved by the award dated 3-2-1998 passed by the Railway Claims Tribunal, Secunderabad in O.A.A.No.39 of 1997 holding that the respondent is liable to pay a compensation of Rs.2,00,000/- with regard to the death of the deceased.

(2.) The above O.A.A. is filed alleging that the deceased fell down from Train No.8401, Okha Express at about 3-30 AM on 3-6-1996 while the train was running between Bonakalu and Naghulavancha Railway Stations and received serious injuries and died on the spot and claiming an amount of Rs.2,00,000/- towards compensation.

(3.) The respondent/railway contested the matter and filed a written statement for calling the applications to prove all the relevant allegations made in the application.