UNION OF INDIA Vs. KAMLESH GOYAL

JUDGEMENT

(1.) The Union of India through its General Manager, Central Railway, Mumbai V.T. has filed the present civil misc. appeal against the order dated 6.8.1999 passed by the Railway Claims Tribunal, Jaipur by which order the Tribunal had awarded an amount of Rs. 18,000 as compensation.

(2.) On 23.6.1998 the respondent claimant Kamlesh Goyal aged about 30 years of Jaipur was travelling with her husband and two minor daughters in train No. 9023 Dn Mumbai Central and Firozabad Janata Express when she was attacked by some intruder in the train and her gold chain which she was wearing around her neck was snatched. She is said to have sustained a loss of Rs. 12,000. She has claimed the said amount along with interest under the provisions of the Railways Act.

(3.) It was the objection of the present appellant that no such claim application could be preferred or was maintainable under the Railways Act. The parties had led their evidence. The Tribunal had framed as many as five issues and ultimately vide impugned order had come to a finding that claimant was entitled to the total amount of Rs. 18,000 for the proved loss of her gold chain.