UNION OF INDIA Vs. SUBAL LENKA

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. Panda, learned counsel for the Appellant-Union of India and Mr. Panigrahi, learned counsel for the Claimant-Respondents.

(3.) Both the appeals being arise out of the same judgment dtd. 5/11/2019 passed by Railway Claims Tribunal, Bhubaneswar in O.A. No. 89 of 2015, wherein compensation to the tune of Rs.8,00,000.00 has been granted along with interest @ 6 % per annum to the claimants from the date of filing of the claim application on account of death of the deceased on 28/8/2015, are heard together and disposed of by this common order.