Amitav K. Gupta, J. - (1.) Learned counsel seeks permission to remove the defect in course of the day.
(2.) Permission accorded.
(3.) The appellant is aggrieved that only Rs.2 lakhs has been awarded by the Railway Claims Tribunal, Ranchi, despite the evidence on record that the appellant suffered amputation of both the legs on account of untoward incident. It is argued by the learned counsel that in terms of Clause-3 of Part-II of the Schedule of the Railway Accidents and Untoward Incidents (Compensation) Rules, 1990, the compensation payable is Rs.4 lakhs and the award of Rs.2 lakhs on account of amputation of both legs is contrary to the prescribed compensation in terms of the Schedule under Rule-3.;