RENU BEGUM Vs. UNION OF INDIA

JUDGEMENT

(1.) Parties are represented by their respective lawyers. Learned advocate for the appellants files affidavit of service showing service upon the learned advocate for the respondent. Let it be retained in the record. The appeal is taken up for hearing along with CAN 1/2021.

(2.) The present appeal is directed against the judgment and order passed by Railway Claims Tribunal, Calcutta in Claim Application No. OA (IIU)/Kol/2011/0588 on 31/10/2019, whereby the Tribunal has been pleased to award death compensation to the tune of Rs.8,00,000.00. In the appeal, the main ground of challenge is not awarding interest on the awarded amount.

(3.) Therefore, in the present appeal only question that requires determination is whether the award is bad for not awarding interest on the compensation amount? It is admitted fact that in view of the amendment in Rule 4 of the Railway Accidents and Untoward Incidents (Compensation), Rules 1990 in the year, 2017, claimants are entitled to get fixed amount of Rs.8,00,000.00 towards death compensation.