NEELAM DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been filed by the claimant-petitioner for review of order dated 16.9.2008, by which Misc. Appeal No. 457 of 2004 filed by the petitioner was allowed and she was directed to be paid Rs. 2,00,000/- (Two lakhs) as claimed by her.

(3.) In the facts and circumstances of the case, it appears that the accident took place in the year 1997, whereafter in the year 1998, the petitioner filed a claim case for Rs. 2,00,000/- (Two lakhs) which was dismissed by the Railway Claim Tribunal, Patna, vide its order dated 23.4.2004. Against the said order of rejection of her claim, the petitioner filed Misc. Appeal No. 457 of 2004 and after hearing the parties, a Bench of this Court set aside the impugned order of the Tribunal and allowed her claim in full directing payment of Rs. 2,00,000/- (Two lakhs) to her as per her claim, by the Union of India (Railways) within one month from the date of passing of the order, failing which interest at the rate of 6% per annum shall be realised from the respondents.