UNION OF INDIA Vs. MARKANDA SAHOO

JUDGEMENT

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

(2.) Heard Mr. M.K. Pati, learned Central Government Counsel for the Appellant - Union of India and Mr. K. Panigrahi, learned counsel for claimant - Respondents.

(3.) Present appeal by the Railways is directed against impugned judgment dtd. 22/2/2016 of the learned Member (Technical), Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar passed in OA No.63 of 2011, wherein the tribunal has granted Rs.4,00,000.00 along with interest @ 6% per annum on account of death of deceased Achuani Sahoo in an untoward incident.