D.N.Upadhyay, J. - (1.) The present Miscellaneous Appeal has been preferred by the appellant against the Judgment/Award dated 10.3.2011 passed by the Member, Railway Claim Tribunal, Ranchi Bench, Ranchi in connection with Case No. OA(IIa)/RNC/2010/0012 (Date of incident 19.7.2010, Date of Filing 14.9.2010, Date of Decision 10.3.2011).
(2.) It reveals that due to collision of two trains i.e. Vananchal Express and Uttar Bengal Express, the passengers of said trains sustained injuries. The appellant was travelling in Vanachal express and he sustained fracture injuries on his right wrist and the incident took place on 19.7.2010. The appellant has filed a petition for grant of compensation and after adjudication, he has been awarded Rs. 20,000/- as compensation to be paid by the Indian Railways. Being aggrieved by and dissatisfied with the impugned order, the appellant has filed this appeal.
(3.) It is contended that the learned Tribunal has not assigned any reason as to why minimum amount than the prescribed under the rule has been directed to be paid as compensation.;