37. FA 1266-2022 (J).doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

FIRST APPEAL NO. 1266 OF 2022

1.Smt. Satyabhama Bhaskar Patil  ..Appellants

Age : 62 years, residing at

2.Amol Bhaskar Patil

Age : 33 years

Both residing at Rabada, Near Datta Mandir,

Post : Ghansoli, Taluka, District : Thane,

State : Maharashtra   

                Versus

Union of India  ..Respondent 

Through the General Manager,

Central Railway, CSMT,

Mumbai – 400 001.

Mr. Mohan Rao, Advocate, for the Appellants

Mr. Niranjan P. Shimpi, Advocate, for the Respondent 

CORAM   :  RAJESH S. PATIL, J. 

RESERVED ON   :  6 May, 2026

  PRONOUNCED ON :  9 June, 2026

JUDGMENT 

1. The   present   First   Appeal   has   been   filed   by   the   Original

Claimants   u/s.   23   of   the   Railway   Claims   Tribunal   Act,   1987,

challenging the impugned Judgment and Order dated  18.08.2021,

Anand                                                                                                                               

Page 1 of 18

9

th

 June 2026

ANAND

SUDHAKAR

SUDAME

Digitally signed by

ANAND SUDHAKAR

SUDAME

Date: 2026.06.09

15:02:06 +0530

37. FA 1266-2022 (J).doc

passed   by   the   Railway   Claims   Tribunal,   Mumbai   Bench,   Mumbai

(for   short   “The Tribunal”),   dismissing   the   Claim   Application   No.

OA (II u)/MCC/2013/1214.

2. The Appellants filed Claim Application before the Tribunal for

granting compensation on account of death of Mr. Bhaskar Balu Patil,

who died in the Railway untoward incident on 13.06.2013. It was the

case of the Appellants that on  13.06.2013, Mr.  Bhaskar Balu Patil

while travelling in the second class compartment of local train from

Thane  to  Rabale  Railway Station, accidentally fell down from the

running train  between Airoli and Rabale  Railway Station, sustained

serious injuries due to which he died. It is submitted that the deceased

was travelling as a 

bonafide  passenger, on the strength of a second

class Railway return ticket but same was lost in the incident. 

3. In view of the above, it has been submitted that the alleged

incident is covered under the ambit of an “untoward incident” and the

deceased was a 

bonafide passenger. 

4. The Railway contested the Claim Application by filing their

reply   and   they   raised   an   objection   that   there   was   no   untoward

incident within the meaning of Section 123(c)(2) of the Railway Act,

1989.

Anand                                                                                                                               

Page 2 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

5. On   behalf   of   the   Appellants,   Appellant   No.   2   entered   the

witness  box.  He  was cross examined by  learned Counsel  for   the

Respondent – Railway. 

6. The Tribunal after hearing the parties by it’s Judgment and

Order   dated   18.08.2021   dismissed   the   Claim   Application   No.

OA (II u)/MCC/2013/1214, on the grounds that the deceased was not

a ‘

bonafide passenger’ and that the incident does not fall within the

meaning of  ‘untoward incident’  as defined  u/S.  123(c)(2)  of  the

Railways Act, 1989.

7. Being   dissatisfied   with   the   Judgment   and   Order   dated

18.08.2021 passed by the Tribunal, the Original Claimants have filed

the present Appeal.

8. The   following   points   arise   for   determination   which   are   as

follows :-

(a) Whether   interference   is   required   in   the   impugned  

Judgment   and   Order   dated   18.08.2021   passed   by   the  

Tribunal ?

(b) Whether the deceased was a 

bonafide passenger of the 

train, in question, at the time of the incident ?

(c) Whether the death of the deceased was occurred as a  

result of an untoward incident ?

Anand                                                                                                                               

Page 3 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

(d) Whether   the   Appellants   prove   that   they   are   the  

dependents of the deceased within the meaning of Sec. 123(b) 

of the Railways Act ?

(e) Whether any compensation is payable to the Appellants, 

being the dependent of the deceased ? And interest (if any)  

payable.

9. I have heard learned Counsel of both sides and with their help I

have gone through the documents on record.

POINT – (b):-      Bonafide    Passenger    :-

10. In the present proceeding, as per the Inquest Panchnama, there

was no valid ticket or pass recovered, from the possession of the

deceased. However, the Appellant no. 2 has duly filed an affidavit

stating, that his father (now deceased) alongwith him while returning

back to home, from Thane to Ghansoli on 13.06.2013 holding a valid

second class Railway ticket. The Appellant No. 2 de-boarded the train

at Airoli Railway Station and his father continued his journey ahead

and had accidentally fell down from the train near Rabale Station.

11. Section 124-A of the Railways Act reads as under :-

124-A. Compensation on account of untoward incidents. When in the

course of working a railway an untoward incident occurs, then whether or

not there has been any wrongful act, neglect or default on the part of the

railway administration such as would entitle a passenger who has been

injured or the dependent of a passenger who has been killed to maintain

an   action   and   recover   damages   in   respect   thereof,   the   railway

administration shall, notwithstanding anything contained in any other law,

Anand                                                                                                                               

Page 4 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

be liable to pay compensation to such extent as may be prescribed and to

that  extent  only  for  loss  occasioned  by  the  death  of,  or injury  to,  a

passenger as a result of such untoward incident:

Provided that no compensation shall be payable under this section by the

railway administration if the passenger dies or suffers injury due to-

(a) suicide or attempted suicide by him;

(b) self-inflicted injury;

(c) his own criminal act ;

(d)   any   act  committed   by   him   in   a   state   of   intoxication   or

insanity,(e) any natural cause or disease of medical or surgical

treatment unless such treatment becomes necessary due to injury

caused by the said untoward incident.

Explanation.   -   For   the   purposes   of   this   section,   "passenger"

includes 

(i) a railway servant on duty, and

(ii) a person who has purchased a valid ticket for travelling, by a

train carrying passengers, on any date or a valid platform ticket

and becomes a victim of an untoward incident.

12. Section 2(29) defines “passengers” as follows :-

Section 2(29) “passenger” means a person travelling with avalid pass or    ticket   .”

13. The Supreme Court in the case of Union of India vs. Rina Devi

1

held in paragraph 29, it was held that mere absence of ticket would

not negate the claim that the deceased was a

 bonafide passenger, the

victim’s legal heirs can discharge the burden of 

bonafide passenger by

filing their requisite Affidavit where they will give details of the fact

that the victim had purchased Railway ticket and hence, he was the

bonafide  passenger   at   the   time   of   the   accident   had   occurred.

Paragraphs 19, 25, 29 and 30 read as under:-

1

(2019) 3 SCC572

Anand                                                                                                                               

Page 5 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

“19.   Accordingly,   we   conclude   that   compensation   will   be   payable  as

applicable on the date of the accident with interest as may be considered

reasonable from time to time on the same pattern as in accident claim

cases. If the amount so calculated is less than the amount prescribed as on

the date of the award of the Tribunal, the claimant will be entitled to

higher of the two amounts. This order will not affect the awards which

have   already   become   final   and   where   limitation   for   challenging   such

awards   has   expired,   this   order   will   not   by   itself   be   a   ground  for

condonation of delay. Seeming conflict in Rathi Menon and Kalandi Charan

Sahoo stands explained accordingly. The four-Judge Bench judgment in

Pratap Narain Singh Deo holds the field on the subject and squarely applies

to the present situation.  Compensation as applicable on the date of the

accident has to be given with reasonable interest and to give effect to the

mandate of beneficial legislation, if compensation as provided on the date

of award of the Tribunal is higher than unrevised amount with interest, the

higher of the two amounts has to be given.

25. We are unable to uphold the above view as the concept of "self-inflicted

injury"   would   require   intention   to   inflict   such   injury   and   not   mere

negligence b of any particular degree, Doing so would amount to invoking

the principle of contributory negligence which cannot be done in the case of

liability based on "no fault theory". We may in this connection refer to the

judgment of this Court in United India Insurance Co. Ltd. v. Sunil Kumar

laying down that plea of negligence of the victim cannot be allowed in

claim based on "no fault theory" under Section 163-A of the Motor Vehicles

Act, 1988.  Accordingly, we hold c that death or injury in the course of

boarding or de-boarding a train will be an "untoward incident" entitling a

victim to the compensation and will not fall under the proviso to Section

124-A merely on the plea of negligence of the victim as a contributing

factor.

29. We thus hold that mere presence of a body on the railway premises will

not   be   conclusive   to   hold   that   injured   or   deceased   was   a   bona   fide

passenger for which claim for compensation could be maintained. However,

mere absence of ticket with such injured or deceased will not negative the

claim  that he was a bona fide passenger. Initial burden will be on the

claimant which can be discharged by filing an affidavit of the relevant facts

and burden will then shift on the Railways and the issue can be decided on

the facts shown or the attending circumstances. This will have to be dealt

with from case to case on the basis of facts found. The legal position in this

regard will stand explained accordingly.

30. As already observed, though this Court in Thazhathe Purayil Sarabils

held that rate of interest has to be 6% from the date of application till the

date of the award and 9% thereafter and 9% rate of interest was awarded

from  the   date   of  application   in   Mohamadi,   rate   of  interest  has   to   be

reasonable rate on a par with accident claim cases. We are of the view that

in absence of any specific statutory provision, interest can be awarded from

the date of accident itself when the liability of the Railways arises up to the

date of payment, without any difference in the stages. Legal position in this

regard is on a par with the cases of accident claims under the Motor

Vehicles Act, 1988. Conflicting views stand resolved in this manner.”

                                                            (Emphasis supplied)

Anand                                                                                                                               

Page 6 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

14. The   Single   Judge   of   this   Court   in   the   Judgment   of

Pinto Promothonath Sen and another vs. Talle Shubham Ashokrao and

another

2

  while dealing with similar facts wherein the body of the

deceased was cut into two pieces has held that the deceased was a

bonafide passenger as initial burden of proof of the Applicant was to

assert that the deceased was having a valid ticket and once such

Affidavit was filed the burden stands discharged and onus shifts on

the Railways and as the Claimants’ evidence went un-controverted,

the death was held to be caused in an untoward incident. It was also

observed   that   considering   the   Judgment   of   Supreme   Court   inRina Devi (supra)   wherein   the   Supreme   Court   after   considering

various decisions on the subject has held that the concept of self

inflicted injury would require intention to inflict such injury and not

mere negligence of any particular degree. Paragraphs 15, 19 and 20

read as under:-

“15. In the cross-examination, there is not even a suggestion given by the

Railways that the deceased did not have a valid railway ticket and was

therefore not a bonafide passenger. The initial burden of the Applicant was

to assert that the deceased was having valid ticket and once such assertion

finds place in the affidavit the initial burden stands discharged and the onus

then shifts on the railways. The evidence of the Applicant No. 1 has gone un-

contraverted as regards the deposition of the purchase of the railway ticket

by the deceased and the deceased must be held to be a bonafide passenger.

Point no. 1 is accordingly answered in favour of the Applicants.

2

2025 SCC OnLine Bom 280

Anand                                                                                                                               

Page 7 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

19. In the present case,  the station master's memo does not record any

information being given by any motorman of having knocked down any

person which was the bounden duty of the railway servant as per Rule 3 of

the Rules of 2003. The information given to the police infact records that on

5th October, 2013 written memo was given that the  deceased was lying

between Vitthalwadi and Ulhas Nagar railway station near railway K.M.

56/36 in two pieces of body. It is therefore clear that the deceased was

found lying near the railway track and no information was given by any

motorman that the train had knocked down some person who was crossing

the railway track.  There is no evidence led by Railways of any guard or

motormen to establish that the deceased was knocked down while crossing

the tracks.

20. It is the case of the Railways that it is self inflicted injury and has

occurred due to carelessness and negligence of the Applicant. In the case of

Union of India v. Rina Devi (supra) the Apex Court examined the concept of

self inflicted injury and after considering the various decisions on the subject

held that the concept of self inflicted injury would require intention to inflict

such injury and not mere negligence of any particular degree.  It further

approved the view taken in the case of United India Assurance Company Ltd.

v. Sunil Kumar that the plea of negligence of the victim cannot be allowed in

claim based on no fault theory under Section 163-A of the Motor Vehicles

Act, 1988.”

                                                             (Emphasis Supplied)

15. In the present case the averments made in the Affidavit of the

Appellant No. 2 are in consonance with the ratio laid down by the

Supreme Court in paragraph No. 29 of Rina Devi’s (supra) Judgment.

So also, Considering the findings recorded by learned Tribunal which

according to me, are totally perverse in view of the latest Supreme

Court Judgment on the same issue. Hence, Point - (b) is answered in

Affirmative in favour of the Appellants and it is held that the deceased

was a 

bonafide passenger.

Point – (c) UNTOWARD INCIDENT :-

16. Section 123(c)(2) of The Railways Act, 1989 defines the term

Anand                                                                                                                               

Page 8 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

“untoward incident”. Sec. 123(3)(c) reads as under:-

123.   Definitions.—In   this   Chapter,   unless   the   context

otherwise requires,—

(a)….

(b)….

(c)“untoward incident” means— 

(1) ….

(2) the accidental falling of any passenger from a 

train carrying passengers.

17. In the present proceeding, in the Inquest Panchnama dated

13.06.2013, it is mentioned that Station Master gave information with

Memo that “one unknown person while crossing the Railway line,

sustained   grievous   injuries”.   It   is   further   noted   in   the   Inquest

Panchnama that “according to the Panchas and the Police, the said

deceased while crossing the Railway line met with an accident.”

18. As  per   the  prescribed   procedure,   information  regarding   the

accident   is   first   reported   to   the   Station   Master   and   the   Station

Master’s memo records that the deceased was hit by an unknown train

while trespassing. The Railway Passengers (Manner of Investigation of

Untoward Incidents) Rules, 2003 provides that any railway servant,

including guard and driver of the train, upon becoming aware of the

occurrence of an untoward incident shall report the same to the

Anand                                                                                                                               

Page 9 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

nearest station Superintendent.

19. In the present case, the Station Master’s memo does not record

receipt of any information from the motorman regarding any person

having been knocked down by a train, despite such reporting being

the bounden duty of a Railway servant under Rule 3 of the Railway

Passengers (Manner of Investigation of Untoward Incidents) Rules,

2003. This circumstance indicates that the deceased was merely found

lying near the Railway track and there was no report to that effect by

any motorman stating that a train had struck a person while crossing

the Railway track. Furthermore, no evidence has been led by the

Railways   through   examination   of   any   guard,   motorman   or   other

Railway personnel to establish that the deceased was knocked down

while crossing the tracks.

20. The Supreme Court in the case of Jameela & ors. vs. Union of

India

3

 while considering the fact that the deceased was standing at the

open door of running train compartment when he fell down, the Court

held that it may be an act of negligence of deceased, however, the

Railway would be liable to pay compensation. In paragraph 9, it held

that, negligence is not the same thing as a Criminal Act mentioned in

clause (c) to the proviso to Section 124-A. Criminal act envisaged

3

AIR 2010 SC 3705

Anand                                                                                                                               

Page 10 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

under   clause   (c)   must   have   an   element   of   malicious   intent   or

mens rea. Therefore, standing at the open doors of the compartment

of a running train may be a negligent Act, even a rash act but without

anything else, it is certainly not a Criminal Act. Thus, the case of the

Railway   must   fail   even   after   assuming   everything   in   its   favour.

Paragraph 9 reads as under:-

“9. The manner in which the accident is sought to be reconstructed by

the  Railway, the deceased  was  standing  at the open  door of the train

compartment from where he fell down, is called by the railway itself as

negligence. Now negligence of this kind which is not very uncommon on

Indian trains is not the same thing as a criminal act mentioned in clause (c)

to the proviso to section 124A. A criminal act envisaged under clause (c)

must have an element of malicious intent or mens rea. Standing at the open

doors of the compartment of a running train may be a negligent act, even a

rash act but, without anything else, it is certainly not a criminal act. Thus,

the case of the railway must fall even after assuming everything in its

favour.”

                                                                       (Emphasis supplied)

21. The   Supreme   Court   in   the   case   of  

Union of India vs.

Prabhakaran Vijaya Kumar & Ors.

4

 held that it will not legally make

any difference whether the deceased was actually inside the train

when she fell down or whether she was only trying to get into the

train   when   she   fell   down.   In   either   case   it   amounts   to   an

“accidental falling of a passenger from a train carrying passengers”.

Therefore, it is within the definition of ‘untoward incident’ as per

Section 123(c) of the Railways Act. 

4

2008 ACJ 1895

Anand                                                                                                                               

Page 11 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

22. Further, it was held that if the words used in a beneficial or

welfare statute are capable of two constructions, the one which is

more in consonance with the object of the Act and for the benefit of

the person for whom the Act was made should be preferred. In other

words, the beneficial and welfare statutes should be given a liberal

and not literal or strict interpretation. The expression “accidental

falling of a passenger from a train carrying passengers” including

accidents when a 

bonafide passenger is trying to enter into a Railway

train and falls down during the process. Section 124-A lays down

strict liability or no fault liability in case of Railway accidents. Hence,

if a case comes within the purview of Section 124-A,  it is wholly

irrelevant as to who was at fault. Paragraphs 10, 12, 14 and 17 read

as under:-

“10. We are of the opinion that it will not legally make any difference

whether the deceased was actually inside the train when she fell down or

whether she was only trying to get into the train when she fell down. In our

opinion in either case it amounts to an ‘accidental falling of a passenger

from a train carrying passengers’. Hence, it is an ‘untoward incident’ as

defined in section 123(c) of the Railways Act.

12. It is well settled that if the  words used in a beneficial or welfare

statute   are   capable   of   two   constructions,   the   one   which   is   more   in

consonance with the object of the Act and for the benefit of the person for

whom the Act was made should be preferred. In other words, the beneficial

or   welfare   statutes   should   be   given   a   liberal   and   not   literal   or  strict

interpretation.

14. In our opinion, if we adopt a restrictive meaning to the expression

‘accidental falling of a passenger from a train carrying passengers’ in section

123 (c) of the Railways Act, we will be depriving a large number of railway

passengers from getting compensation in railway accidents. It is well-known

that in our country there are crores of people who travel by the railway trains

since everybody cannot afford travelling by air or in a private car. By giving a

Anand                                                                                                                               

Page 12 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

restrictive and narrow meaning to the expression we will be depriving a large

number of victims of train accidents (particularly poor and middle class

people) from getting compensation under the Railways Act. Hence, in our

opinion,   the   expression   'accidental   falling   of   a   passenger   from  a   train

carrying passengers' includes accidents when a bona fide passenger, i.e., a

passenger travelling with a valid ticket or pass is trying to enter into a

railway train and falls down during the process. In other words, a purposive,

and not literal, interpretation should be given to the expression.

17. Section 124-A lays down strict liability or no fault liability in case of

rail-way accidents. Hence, if a case comes within the purview of section 124-

A it is wholly irrelevant as to who was at fault.”

   (Emphasis supplied)

23. The   Single   Judge   of   this   Court   in   the   Judgment   of

Mr. Sadashiv Ramappa Kotiyan Vs. Union of India

5

 while considering

facts where the body was cut into two pieces, has held that in absence

of expert evidence, the tribunal should not have rendered its personal

opinion while adjudicating the claim. The contentions of the Railways

could not have been accepted. The tribunal based on the injury held

that such grievous injury could not be sustained after having fallen

down from the train, whereas it needs to be noted that injuries have

to   be   considered   in   overall   circumstances.  Paragraph   16   of   the

Judgment reads as under :-

“16. In paragraph 13 of the impugned Judgment, the Tribunal observed

and I quote;

1) “It is also worth mentioning that when a person falls down from the

running train, his/her body will fall away, where as in this case the deceased

body – had been cut into two pieces and was laying in the tracks. This

circumstantial evidence indicates that deceased was crossing the railway

track and was not run over by a local train”.

5

First Appeal No.658/2018 decided on 15/3/2021.

Anand                                                                                                                               

Page 13 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

        There was no evidence of an expert before the Tribunal to opine as to

under what circumstances a person’s body would cut into two pieces and

when it would not. The Tribunal should not have rendered it’s personal

opinion while adjudicating the claim under the present Statute. Since the

provision for compensation in the Railways Act is a beneficial piece of

Legislation, it should receive liberal and wider interpretation and not narrow

and technical one. It should advance the object of the Statute.”

                                                                       (Emphasis Supplied)

24. The   Single   Judge   of   this   Court   in   the   Judgment   of

Vidya wd/o Dyaneshwar Wankhede and others vs. Union of India

6  

has

held   that   the   observation   of   the   tribunal   that   the   death   of   the

deceased is not possible by falling from the train merely because he

was   cut   into   pieces,   is   completely   unjustified   and   misconceived

conclusion. The Court further observed that it is not uncommon for a

passenger’s body to be badly cut or crushed if they fall and become

entangled in the train’s wheels. Paragraph 16 of the Judgment reads

as under:-

“16. In the present case, there was no eyewitness to the incident in question.

The deceased was resident of Dhamangaon, district Amravati. The Railway

Ticket found with deceased shows that he had obtained a Railway Ticket to

proceed   to   Ijapur,   district   Wardha.   The   Railway   Administration  has   not

adduced any evidence to show that the deceased has attempted to commit

suicide. On the contrary, the admission given by the witness examined by the

Railway  Administration shows  that he had not received  any information

about   suicide   or   dash   by   any   train   to   any   person.   Thus,   the   Railway

Administration has not adduced any evidence to show that the deceased,

while crossing the railway track, was dashed by the train and he sustained

injuries and his body was cut into two pieces. The Railway Administration has

also not adduced any evidence to show that the deceased has attempted to

commit suicide. Therefore, the conclusion of learned Member of the Tribunal

that the nature of injuries shows that it is the case of the deceased coming

under the wheels of the train is once again misconceived conclusion because

types of injuries along with other facts pertain to decide whether the accident

is of a fall from the train or injuries were on account of a person being run

6

First Appeal No.1710/2019 decided on 24/2/2023.

Anand                                                                                                                               

Page 14 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

over by the train. It is not unknown that a body may badly cut up and crush

up after falling from the train either on account of bonafide passenger getting

entangled in the place of the train and thereafter in the wheels or the other

equipment of the train in which he was travelling or that the deceased on

account of fall from the train dashed by the various equipment of the railways

which are joined to the tracks, such as polls, singles, wires etc. Therefore, in

the facts of the present case, the observation of the tribunal that the death of

the deceased is not possible by felling from the train merely because he  was

cut into pieces, is completely unjustified.”

                                         (Emphasis Supplied)

25. The   Single   Judge   of   this   Court   in   the   Judgment   of

Motilila wd/o. Pruthviraj Gajbhiye and others vs. Union of India

7 

while

dealing with the fact that the deceased went to Railway station with a

valid platform ticket to receive his son but was struck by another train

and died on the spot, has held that the deceased was a  

bonafide

passenger and his death constituted an untoward incident.

26. Considering the evidence led in the present proceeding and law

as laid down by the Supreme Court and the High Court in various

Judgments discussed above, the ratio laid in the said Judgments are

squarely   applicable   to   the   present   proceedings.   Hence,   this   First

Appeal   deserves   to   be   allowed.   Interference   is   required   in   the

impugned Judgment and Order. The Point for determination (c) is

answered in Affirmative in favour of the Appellants.

POINT – (d):-      Dependents    :-.

7

2023 2023 (3) Mh.L.J. 537

Anand                                                                                                                               

Page 15 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

27. The Appellant No.1  in its Claim Application has mentioned that

the deceased was her husband and Appellant No.2 is the son of the

deceased. The Appellants have also filed a copy of Ration Card, Pan

Card along with Death Certificate of the deceased to prove their

relationship with the deceased. There is no evidence to the contrary

led by the Railways. 

27.1 Thus, it is held that the Appellants, being the wife and son of

the deceased, under section 123(b)(1) of the Railway Act, 1989, are

the dependents of the deceased. Hence, the Point for determination

(d) is answered in Affirmative in favour of the Appellants.

28. Considering   the   date   of   the   accident   i.e.   13.06.2013,   the

provisions   of   the   Railway   Accidents   and   Untoward   Incidents

(Compensation)   Rules,   1990,   as   they   stood   prior   to   01.01.2017,

would be applicable, and the compensation payable for death would

be Rs.4,00,000/-. 

29. The Supreme Court in the Judgment of  Rina Devi (supra)  in

paragraph No. 30 has held that, interest will be payable from the date

of the accident. Having regard to the legal position, which is held to

be on par with claims under the Motor Vehicles Act, 1988, interest @

9% p.a. (i.e. Rs.36,000/- p.a. or Rs.3,000/- per month) appears to be

Anand                                                                                                                               

Page 16 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

just   and   reasonable.   It   is   well   settled   that   Section   124A   of   the

Railways Act is a beneficial piece of legislation. The Rules of 1990 are

framed in exercise of the powers conferred by the Railways Act, 1989.

30. Taking into account the date of the Award i.e. 18.08.2021,

which is subsequent to the amendment to the said Rules of 1990 in

the year 2016 (whereby the compensation payable for death has been

revised to Rs.8,00,000/-), paragraph 18 of Rina Devi (supra) would

apply. Accordingly, a comparison between the two amounts is required

to be  made,  and  the  higher  of  the two  amounts is  liable to  be

awarded, this being under a beneficial piece of legislation. The date of

the   incident   is   13.06.2013   and   the   amount   as   compensation   as

claimed on that date was Rs.4,00,000/-. The Award was passed by the

Tribunal   on   18.08.2021.   By   that   time,   the   compensation   payable

pursuant   to   the   amended   Rules   was   enhanced   to   Rs.8,00,000/-.

However, considering the interest from the date of accident till today

on Rs.4,00,000/- @ 9% would be Rs.4,68,000/-. The total amount as

of today would be Rs.8,68,000/-. As per the ratio of the Judgment of

Rina Devi (supra), the higher of the two amounts is Rs.8,68,000/-.

O  R  D  E  R

(A) The First Appeal stands  allowed  and the impugned Judgment

Anand                                                                                                                               

Page 17 of 18

9

th

 June 2026

37. FA 1266-2022 (J).doc

and Order dated 18.08.2021 is hereby quashed and set aside;

(B) The claim of the Appellants stands allowed to Rs.8,68,000/-. As

the Appellants are two, being wife and son of the deceased, being the

dependents, the said amount be equally distributed between them;

(C) The said amount of Rs.8,68,000/- be deposited by the Railways

in bank account of Appellants within a period of eight weeks from the

date when the Appellants furnish the bank details to the Chief Claim

Officer, Central Railway;

(D) If the said amount is not deposited in their Bank accounts

within a stipulated period, it will carry further interest @ 9% p.a. till

time of the payment.

31. The First Appeal stands disposed of accordingly.

32. All concerned to act on the authenticated copy of this Order.

(Rajesh S. Patil, J.)

Anand                                                                                                                               

Page 18 of 18

9

th

 June 2026