UNION OF INDIA Vs. KONDAVEETI MASTHANAMMA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by South Central Railway, Secunderabad against the Award of the Railway Claims Tribunal in O.A.A.No.462 of 2006 dt.18.01.2011 granting compensation of Rs.4,00,000/- together with interest @ 6% per annum to the applicants.

(2.) The brief facts leading to filing of this case are that the deceased Mr. K. Dharma Rao, a Sub-Inspector of Police at Ongole, was travelling in the train (bearing No.2753) from Chirala to Guntur by boarding the train at Guntur, and when the train started with a jerk, he slipped and fell down from the train at the railway station itself and died later in the hospital due to grievous injuries. The wife and daughters of the deceased filed a claim before the Railway Claims Tribunal which awarded a compensation of Rs.4,00,000/- along with interest at the rate of 6% per annum from the date of the Application till the date of payment.

(3.) Against this award, the present CMA is filed.