AANANDI PASWAN Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent on this miscellaneous appeal and perused the record.

(2.) This Misc. Appeal has been filed against the Order dated 16.12.2013 passed by Member (Technical) RCT/Patna in Claim Case no. MA 0A 00085 of 2002 whereby the learned Tribunal allowing the claim application of the appellant directed the respondent to pay compensation to the tune of Rs. 4 lacs along with simple interest @6% per annum from the date of admission of the case on 3.10.2012 till the date of order.

(3.) Factual matrix of the case is that the claimant Anandi Paswan filed Claim Case no. MA 0A 00085 of 2002 against Union of India, through the General Manager East Central Railway, Hajipur under Section 125 of Railways Act for awarding compensation to the tune of Rs. 4 lacs with the case in succinct that on 06.05.2001, he was travelling with valid IInd class journey ticket bearing no. 10001 by DMU train from Dergaon halt to Warsaliganj. During the journey, he fell down from the aforesaid train and was injured near Sonbarsa village due to jostling of the commuters and jerk in the train. He was rushed to the Warsaliganj hospital, from there he was referred to Sub Divisional Hospital, Nawada.