UNION OF INDIA Vs. RAJKUMARI RATHORE

JUDGEMENT

(1.) This appeal is filed Under Sec. 23 of the Railways Claims Tribunal Act, 1987 (hereinafter referred to as "the 1987 Act") by the appellant/railways aggrieved by the judgment dtd. 16/4/2019 in O.A/No.IIu/2014/0240 passed by the Railway Claims Tribunal, Bhopal (hereinafter referred to as "the RCT") whereby, the claim application filed by the respondents/claimants filed under Sec. 16 of the 1987 Act, passed an award of compensation of Rs.8,00,000.00 on account of death of Bhimsen @ Ramesh Singh Rathore, who died in train accident while travelling in a train on 1/6/2013.

(2.) For the sake of convenience, the parties referred to as they are arrayed before the RCT.

(3.) The facts of the case, as summarized in the impugned order as extracted below.