SNEH PRASHAR,J. - (1.) Assailing the judgment dated 13.10.1998 of the Railway Claims Tribunal, Chandigarh Bench, Chandigarh (for short, "the Tribunal") in Case No.OA-II/22/1998, vide which the appellant was held entitled to a sum of L 41,000/- as compensation from the respondent-Railways, the appellant preferred the instant appeal.
(2.) The appellant was travelling in Train No.2627 Dn Bangalore- New Delhi Express which collided with Train No.6317 Dn Kanya Kumari- Jammu Tawi Him Sagar Express at Faridabad railway station on 27.07.1997. During the said accident, the appellant suffered multiple grievous injuries on various parts of the body. He was hospitalized for a long time and incurred huge expenses on his treatment etc.
(3.) A petition claiming compensation to the tune of L 5 lacs from the respondent-Union of India was filed by the appellant before learned Tribunal. The respondent contested the petition, however, considering the evidence adduced and submissions made on behalf of the parties, learned Tribunal allowed the petition and awarded compensation to the tune of L 41,000/- in all to the appellant.;