SUDHA RANI DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is aggrieved by an order of the Railway Claims Tribunal, Kolkata dated May 29, 2012 determining compensation under s.124A of the Railways Act, 1989.

(2.) The claims tribunal, while ordering the railway administration to pay the appellant Rs. 4 lakh compensation, ordered that the amount would carry 6% per annum interest from the date of the order till the date of payment, if it was not paid within the period mentioned in the order. This made the appellant aggrieved.

(3.) The appellant filed the requisite application under s.125 of the Railways Act, 1989 on March 30, 2007. She claimed compensation under s.124A of the Act. Her case was that her husband injured in an untoward incident occurring on December 27, 2006 in the course of working of a railway ultimately died on January 1, 2007. She claimed Rs. 4 lakh (the maximum extent prescribed).