BHAGWATA DAMASE Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellants are the widow and two minor children of one Damodar Marasani who died in a railway accident at an unmanned railway crossing on 02.01.2016 near Kurukshetra, having been run over by the high speed Shatabdi Express.

(2.) Instant intra-court appeal under clause X of the Letters Patent is directed against the judgment dated 07.09.2018 passed by the learned Single Judge, whereby the writ petition bearing CWP No. 12087 of 2016, filed by the appellants, seeking grant of compensation on account of the aforesaid railway accident, was allowed and a sum of Rs.4,00,000/- (rupees four lacs) was awarded, however, without any grant of interest.

(3.) The claim is, thus, for award of interest at a reasonable rate from the date of the accident till the date of realisation of the compensation.