UNION OF INDIA Vs. NARSING PRASAD RAVIDAS

JUDGEMENT

(1.) This appeal is preferred against the judgment/order dated 03.02.20211 passed by Railway Claim Tribunal, Ranchi in Case No. OA (IIU)/RNC/2008/0045, whereby and whereunder the compensation of Rs.7,20,000.00 with interest @ 9% per annum has been awarded in favour of respondent- Sri Narsing Prasad Ravidas.

(2.) As per the case of the claimant, he was serving as Assistant Sub Inspector in Railway Protection Force after his appointment on 23/3/1966, and on 3/2/1990, he suffered a railway accident in Train No.351 (Up) during course of his duty in which he sustained injuries over his person as his both hands and right leg were completely severed.

(3.) It is argued by the learned counsel that there is limit of Rs.4,00,000.00 in case of death under Rule 3(3) of the Railway Accident and Untoward Incidents (Compensation) Rules, 1990, maximum compensation that can be given in case of injury is Rs.2,80,000.00. Learned Tribunal has however, awarded a sum of Rs.7,20,000.00 with interest @ 9% per annum from the date of application i.e. 21/4/2008. It is further argued that the claim application has been filed in 2008 i.e. after the delay of 18 years from the date of accident.