RITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal, by the claimant, is for enhancement of compensation awarded by learned Railway Claims Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as "the Tribunal"), whereby, the claimant was awarded a total compensation of Rs.1,80,000/- together with interest at the rate of 9% per annum from the date of claim application till actual realisation.

(2.) SUFFICE it to say that learned counsel for the parties have fairly admitted that this case is fully covered by the judgment of the Hon`ble Supreme Court in Sabitri Sahoo v. Union of India, Civil Appeal No. 3753 of 2003, decided on April 25, 2003. Accordingly, this appeal is disposed of with the observations that the amount of compensation awarded by the Tribunal to the tune of Rs.1,80,000/- is enhanced to Rs. 4,00,000/-. It is further observed that the claimant shall also be entitled to an interest at the rate of 9% per annum from the date of claim-petition till actual realization. A copy of this order be given to learned Standing Counsel for the respondent-Railways under the signatures of Court Secretary of this Court.