UNION OF INDIA Vs. DEVKARAN

JUDGEMENT

(1.) This appeal under Sec. 23 of Railways Claims Tribunal Act, 1987 (for short " the Act of 1987") has been preferred by the appellant represented by General Manager, Western Central Railways Jabalpur challenging the award dtd. 23/8/2016 delivered by Railway Claims Tribunal, Bhopal (for short "the Tribunal") in case No.O.A/No.IIu/BPL/2012/0415 granting compensation of Rs.4,00,000.00 along with interest 8% per annum from the date of claim application i.e. 18/9/2012 till the date of passing the aforesaid order against the respondent/railways on account of the death of deceased- Ashish Patel who died while travelling in a train on 8/6/2012.

(2.) For the sake of convenience, the parties hereinafter referred to they are arrayed before the RCT in the claim petition.

(3.) The concise facts in the claim petition, relevant for determination of the appeal, are as under;