SHAMBHU BIND Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and Ms. Kanak Verma who represents the Railways.

(2.) The appellant is aggrieved by the order dtd. 1/10/2019 passed in Case No. OA(IIa)00036/2017 by the learned Railway Claims Tribunal, Patna Bench, Patna (henceforth for short 'the Tribunal) by which after holding that he has received injury in his leg, although he failed to produce any ticket to show his bonafide, 'the Tribunal' hold that in view of the affidavit made by him, he is entitled to relief and accordingly directed the Railways to pay Rs.2,40,000.00 within a period of three months failing which he will be entitled to 9 per cent simple interest.

(3.) 'The Tribunal' further directed bifurcation of the amount inasmuch as the same was to be paid in 72 equal instalments of Rs.3000.00 through the Additional Registrar, Railway Claims Tribunal, Patna in whose account the entire amount will be kept alongwith interest.