DHANWARTI DEVI, W/O LATE BULAKI MAHTO Vs. UNION OF INDIA THROUGH THE GENERAL MANAGER EAST CENTRAL RAILWAY HAZIPUR BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the order dated 29th of February, 2008 in Claim Application No.OA 00150/2004 passed by the Railway Claims Tribunal, Patna Bench, Patna (hereinafter referred to as `the Tribunal'), whereby a compensation of Rs.4,00,000/- (Four lac) was allowed on an application of the claimants filed under section 125 of the Railway Act, 1989, read with section 16 of the Railway Claims Tribunal Act, 1987 for the death of Dhanwarti Devi's husband Bulaki Mahto in an untoward incident while travelling by a train from Rajgir to Gulzarbagh on 4.6.2004 on a valid ticket. The husband of the applicant-Dhanwarti Devi fell down at Gulzarbagh Railway Station as he was to alight due to the impact of a sudden jerk and died on the spot.

(2.) THE Tribunal allowed the compensation of Rs.4,00,000/- (Four lac) and directed for payment in the manner as indicated in paragraphs 19 and 20 of the order under appeal. THE Tribunal while allowing the aforesaid amount of compensation, however, directed that in case the compensation amount is not paid within a period of two months from the date of the order, claimants/dependents will be entitled to the interest at the rate 9 per cent per annum from the date of the order till its realisation.

(3.) THE appeal stands disposed of with the modification in the impugned order to the extent indicated above.