DUGASANI NAGA LAXMAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is preferred against order dated 04.08.2011 passed in OAA No.84 of 2007 by the Railway Claims Tribunal, Secunderabad Bench to grant interest from the date of filing the claim petition till the date of realization @ 6% per annum.

(2.) Applicants herein submitted application to Railway Claims Tribunal claiming compensation of Rs.4,00,000/- for the death of Dugasani Nadipi Narayana Reddy in an untoward incident of accidental fall from the train No.6012, Chennai-Dadar, with ticket No.03905459 between Mangapatnam and Kondapuram stations at KM 335/607 due to jerks and negligent speed.

(3.) Railways resisted the claim application of the claimants.