UNION OF INDIA BY ITS GENERAL MANAGER Vs. ADDITIONAL REGISTRAR, RAILWAY CLAIMS

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed against the order dated 04.06.2009 made in OA.No.30/2006 by the Railway Claims Tribunal, Chennai Bench, whereby the Tribunal awarded a sum of Rs.4,00,000.00 as compensation to the claimants.

(2.) THE claimants, who are the father and mother of the deceased N.Prasab, filed the above said claim petition before the Tribunal claiming compensation for the death of their son. It was pleaded that on 1.11.1994 at 10.30 a.m. the deceased was travelling in suburban electric train from Mambalam Railway Station in order to proceed to his office at Poonamalle High Road, Chennai. Due to heavy rush and pushing of passengers, he fell from the running train between Mambalam and Kodambakkam Railway Stations on the adjoining track and was run over by electric train proceeding towards Tambaram and died on the spot.

(3.) THE Tribunal, after analysing the entire evidence on record and after hearing the contention of both the parties, awarded a sum of Rs.4,00,000.00 as compensation to the claimants by the impugned order, which is challenged in the Civil Miscellaneous Appeal under Section 23 of the Railway Claims Tribunal Act 54 of 1987.