NARAYANI BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved by the order dated 26.6.1992 passed by the Railway Claims Tribunal, Bhopal, Bench Bhopal (hereinafter referred to as 'the Tribunal') in Case No. 686 of 1990, the appellant has preferred this appeal under section 23 of the Railway Claims Tribunal Act, 1987.

(2.) Sans unnecessary details the facts lie in a narrow compass that the appellant was travelling in 658 Up Passenger Train which was derailed between Naunera and Rithora Kalan Stations at Bhind-Gwalior (narrow gauge) run by CentralRailway on 18.5.88 and eventually appellant sustained injuries on account of said accident.

(3.) The appellant filed the claim petition on 21.3.1990 under section 82-C of the Indian Railways Act, 1890, for compensation before the Tribunal as she did sustain umpteen injuries. In her claim petition she had claimed compensation to the tune of Rs. 1,00,000 (rupees one lakh only) along with interest from the date of filing of the application.