VEERENDR SINGH SIRADHANA,J. - (1.) By judgment and order dated 29th February, 2016, the Railway Claims Tribunal, Jaipur Bench, Jaipur, partly allowed the claim petition of the appellant for an amount of Rs. 50,000/- (Rupees Fifty Thousand). The appellant/claimant aggrieved of the order has instituted the instant appeal for enhancement of the amount of compensation.
(2.) Briefly, the essential skeletal material facts necessary for appreciation of the assailment complaining of deficiency in compensation are; that the appellant/claimant while travelling from Gorakhpur to Aburoad on Porbandar Express Train, holding a valid second class railway journey ticket bearing No. 59121900 and 59121906; suffered injuries at Hardoi Railway Station on account of sudden jerk to the train for he lost his balance and fell down from the moving train. The Railway Claims Tribunal, Jaipur on institution of claim petition allowed an award of Rs. 50,000/- (Rupees Fifty Thousand), as against medical and other expenses as well as on account of injuries suffered by the appellant vide impugned award dated 29th February, 2016.
(3.) Learned counsel for the appellant-claimant, Mr. Ajay Shukla, reiterating the pleaded facts and grounds of the memo of appeal, asserted that the Tribunal fell in gross error while restricting the amount of compensation to Rs. 50,000/- (Rupees Fifty Thousand), against non-scheduled injuries and medical expenses.;