UNION OF INDIA Vs. RAM BACHAN SINGH

JUDGEMENT

(1.) This is an application for review/modification of the order dated 8-8-2005 passed in MA No. 226/1995. Suffice it to say, the said appeal was preferred under Section 23 of the Railway Claims Tribunal Act, 1987 (for brevity 'the Act') whereby the Union of India had called in question the pregnability of the judgment dated 30-10-1998 passed by the Railway Claims Tribunal, Bhopal Bench, Bhopal (in short 'the tribunal') in OA No. 5/98-A.

(2.) This Court after referring to the definition contained under Section 123 (c) 'untoward incident' and the decision rendered in the case of P. A. Narayanan v. Union of India, AIR 1998 SC 1659 expressed the opinion as under :

(3.) It is noteworthy to mention here that the tribunal had passed the award on 30-10-1998 and granted compensation of Rs. Two lakhs with a stipulation that it shall carry interest at the rate of 12% from 6-1-1998 till the date of payment. This Court Only reduced the interest to 6% per annum.