- (1.) Just desert.
(2.) Neither altruism nor playing the role of a scrooge the Court sometime has to do just justice. It is in one such situation we have assembled to hear these bunch of appeals where the pain and loss has formed a bond between these unfortunate Appellants. Fate bound this set of distraught Appellants in a common string where their kith and kin were lost under fortuitous circumstances as known to Section 124-A of the Railways Act, 1989 (hereinafter referred to as the 'said Act').
(3.) This paved their way before the Railway Claims Tribunal, which saw them being compensated by the sum of Rs. Four Lakh each on different dates. Spouse, parents and an individual, whom the tragedy struck, after having received the award; had dawned upon them that they have a scope for earning interest on the compensatory amount.;