UNION OF INDIA Vs. KUMARI DIPTEE MINOR

JUDGEMENT

(1.) These two appeals arise from the common judgment/award of the Railway Claims Tribunal (hereinafter referred to as the Tribunal). Four claims were filed before the Tribunal. Their cases No. are 0A-II/85/1999, 0A-II/86/1999, 0A-II/87/1999 and 0A-II/88/1999. The accident had taken place on 26-11-1998 near Khanna in Punjab between the golden Temple Express and Sealdah Express in which Kailash and Krishna, parents of the claimant-respondent and Nitin and Lokesh, minor brothers of the claimant respondent had died. Respondent Kumari Diptee had filed the claim petitions which are allowed by the learned Tribunal.

(2.) These appeals are filed only against the two awards made by the learned Tribunal in regard to the death of Nitin aged 8 years and Lokesh aged 5 years, who are the brothers of the respondent-claimant.

(3.) I have heard the learned counsel for the parties.