(1) These rules may be called the Railway Claims Tribunal (Procedure) Rules, 1989.

(2) They shall come into force on the appointed day within the meaning of clause (b) of Section (2) of the Act.

In these rules, unless the context otherwise requires:

(a) Act means the Railway Claims Tribunal Act, 1987 (54 of 1987);

(b) accident means an accident of the nature [described]2 in Section 82-A of the Indian Railways Act, 1890 (9 of 1890);

(c) applicant means a person making an application to the Tribunal under Section 16 of the Act;

(d) Form means a form appended to these rules;

(e) legal practitioner shall have the meaning assigned to it under clause (i) of Section 2 of the Advocates Act, 1961 (25 of 1961);

(f) legal representative means a person who in law represents the estate of deceased;

(g) Registrar means the person who is for the time being discharging the functions of the Registrar of the Tribunal and includes an Additional and Assistant Registrar;

(h) Registry means the Registry of any Bench of the Tribunal;

(i) Schedule means a schedule to these rules;

(j) Section means a section of the Act;

(k) Transferred application means a suit, claim or other legal proceeding which has been transferred to the Tribunal under Section 24 of the Act;

(l) Tribunal means the Railway Claims Tribunal established under Section 3 of the Act;

(m) Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in that Act.

(1) 3[The number of Benches, the Headquarter of and the territorial jurisdiction of a bench shall be as specified in Schedule I and Schedule I(A)].

(2) If an application is received by a Bench which does not have territorial jurisdiction to deal with the matter, the Registrar of the Bench shall return the application to the applicant.

(3) Notwithstanding anything contained in sub-rule (2) the applicant may apply to the Chairman and the Chairman may thereupon for reasons recorded in writing, direct a Bench other than the Bench before which an application has been filed to hear such application and issue such orders as may be necessary for the transfer of the application.

4[(1) The pleadings before the Claims Tribunal may, at the option of the respective parties, be either in English or in Hindi.

(2) All orders and judgments of the Claims Tribunal may, at the option of the Claims Tribunal, be either in Hindi or in English.]

(1) An application to the Tribunal shall be presented in Form I or Form II or Form III as the case may be either by the applicant in person or by an agent or by his duly authorised legal practitioner 5[in the office of the Registrar or the Additional Registrar, or the Assistant Registrar, as the case may be].

6[(2) An application referred to sub-rule (1) may also be sent by registered post or electronic mail to the office of the Registrar or the Additional Registrar or the Assistant Registrar, as the case may be, of the Bench concerned.]

7[(2-A) An application sent by post or electronic mail under sub-rule (2) shall be deemed to have been received on the day when the application is received by the Registrar, Additional Registrar or the Assistant Registrar, as the case may be.]

(3) The application under sub-rule (1) or sub-rule (2) shall be presented in triplicate.

8[(3-A) The application sent by e-mail by the applicant shall also make available hardcopies of the application along with originals or duly certified true copies of originals of enclosures relied by the applicant by registered post to the Registrar, Additional Registrar or the Assistant Registrar.]

(4) Where the number of respondents is more than one, as many extra copies of the application as there are respondents, together with unused file size envelopes, bearing the full address of such respondents, shall be furnished by the applicant.

(5) The applicant may attach to and present with his application a receipt slip in [Form IV]9 which shall be signed by the Registrar or the officer receiving the application on behalf of the Registrar in acknowledgment.

(6) Every application including any miscellaneous application, shall be typed legibly in double space on one side of thick paper of good quality.

(1) Every application made under sub-section (1) of Section 16 for seeking relief in respect of matters, other than claim of compensation for death or injuries to passengers, shall be accompanied by a fee as specified in Schedule II.

(2) The amount of the fee as referred to in sub-rule (1) shall be payable by crossed demand draft on a nationalised bank drawn in favour of the Registrar of the Bench concerned or remitted through a crossed Indian Postal Order and drawn in favour of the Registrar of the Bench concerned.

(1) Every application for compensation in respect of loss, destruction, damage, deterioration or non-delivery of animals or goods or in respect of refund of fare or freight shall be accompanied by the following documents, namely,

(a) copy of the railway receipt/parcel way bill/luggage ticket;

(b) original sale invoice (Bijak), if any;

(c) copy of order or letter, if any, of the railway administration deciding the claim of the party;

(d) copy of the original certificate issued by the railway administration regarding loss, deterioration or damage to the goods, at the time of granting open delivery or assessment delivery;

10[(e) copy of notice under Section 106 of the Railways Act, 1989.]

(f) copies of any other relevant document in possession of the applicant.

11[(2) The documents referred to in sub-rule (1) may be attested by a legal practitioner or by a Gazetted Officer of the Central Government or a State Government.

(3) An application filed under sub-rule (1) of Rule 5 by a legal practitioner shall be accompanied by a Vakalatnama and that by an agent shall be accompanied by a document authorising him to act as such.

(4) When any document accompanying an application or reply appears to be defaced, torn, or in any way damaged or otherwise its condition or appearance requires special notice, a mention regarding its condition and appearance shall be made by the party producing the same in the index of such application or reply, as the case may be, and the same shall be verified by the Registrar.]

12[An application for compensation payable under Section 124 and 124-A of the Railways Act, 1989 may be filed before the Bench having territorial jurisdiction over the place from which the passenger obtains or purchases his pass or ticket or where the accident or untoward incident occurs or where the place of destination station lies or where the claimant normally resides.]

An application for compensation referred to in sub-clause (i) of clause (a) of sub-section (1) of Section 13 of the Act may be filed before the Bench having territorial jurisdiction over the place where

(a) the goods or animals were delivered for carriage; or

(b) where the destination station lies; or

(c) the loss, destruction, damage or deterioration of goods or animals occurred.

An application in respect of a claim for refund of fare or freight referred to in clause (b) of sub-section (1) of Section 13 of the Act may be filed before the Bench having territorial jurisdiction over the place at which such fare or [freight was paid or the place]13 where the destination station lies.

14[10-A. Every application made under Rule 9 or 10 shall be accompanied with a fee of ten rupees for each respondent for the service or execution of process.]

(1) The Registrar, or the officer authorised by him, shall endorse on every application, the date on which it is presented or received through post under [Rule 5]15, and sign the endorsement.

(2) If, on scrutiny, the application is found to be in order, it shall be registered and given a serial number.

16[(3) If, on scrutiny, an application is found defective and defect noticed is formal in nature, the Registrar may allow the applicant to rectify the same in his presence, and if the defect is not formal in nature, the Registrar may allow the applicant to rectify the defect in a week's time, which may be extended in appropriate cases on the written request of the applicant.]

(4) If the applicant fails to rectify the defect within the time allowed under sub-rule (3), the Registrar may, by order and for reasons to be recorded in writing, decline to register the application and inform the applicant accordingly.

(5) An appeal against the order passed under sub-rule (4) may be preferred by the person aggrieved within fifteen days from the date of such order to any Member and such appeal shall be dealt with and disposed of in chamber by the Member whose decision thereon shall be final.

17[11-A. Maintenance of Cash Register. (1) All payments received by way of Indian postal orders or demand drafts or in cash by the Registrar shall be entered immediately by the Registration Clerk on their receipt side in a Cash Register maintained in Form VI.

(2) On every last working day of the week, the payments received during the week by way of Indian postal orders or demand drafts shall be transmitted by the Registration Clerk to the official in charge of the Cash Section, who after scrutiny and verification shall acknowledge the receipt of all moneys in the Cash Register.

(3) The payments received in cash shall be transmitted by the Registration Clerk to the official in charge of the Cash Section on each day, who after verification shall acknowledge the receipt of all moneys in the Cash Register.

(4) The official in charge of the Cash Section shall deposit all payments received by way of Indian postal order or demand draft or cash in the bank account of the Tribunal.]

12. Notice18[in Form VII] to opposite party. (1) The Tribunal shall issue notice 19[in Form VII] to the respondent to show cause against the application on a date of hearing to be specified therein. Such notice 20[in Form VII] shall be accompanied by a copy of the application.

(2) If the respondent does not appear on the date specified in the notice 21[in Form VII] or appears and admits the claim, the Claims Tribunal shall forthwith proceed to dispose of the application.

(3) If the respondent contests the claim it may file a reply along with copies of such documents on which it relies on or before the date of hearing and such reply and copies of documents shall form part of the record.

(1) Any notice or process to be issued by the Tribunal may be served in any one of the following modes as may be directed by the Bench

(a) by hand delivery through a process server;

(b) by registered post with acknowledgment due;

(c) service by the party himself.

(2) Where a notice issued by the Tribunal is served by the party himself by hand delivery , he shall file with the Registry the acknowledgment, together with an affidavit of service.

(3) Notwithstanding anything contained in sub-rule (1), the Tribunal may, taking into account the number of respondents and their places of residence or work and other circumstances, direct that notice of the application shall be served upon the respondents in any other manner, including any manner of substituted service, as it appears to the Tribunal just and convenient.

22[(4) A notice or process may also be served on the legal practitioner representing the applicant or the respondent, as the case may be, in any proceeding or on any person authorised to accept a notice or a process, and such service on the legal practitioner or on the authorised person shall be deemed to be proper service.

(5) Where the Tribunal directs a service under sub-rule (3), such amount of charges, as may be determined by the Tribunal from time to time, but not exceeding the actual charges incurred in effecting the service, shall be deposited in the Tribunal.]

(1) The Tribunal may direct the parties to give evidence, if any, by affidavit.

(2) Notwithstanding anything contained in sub-rule (1), where the Tribunal considers it necessary for just decision of the case, it may order cross-examination of any deponent.

23[(3) Every affidavit to be filed before the Tribunal shall be in Form VIII.]

(1) Each respondent may file his reply to the application and copies of the documents on or before the date of hearing.

(2) In reply filed under sub-rule (1), the respondent shall specifically admit, deny or explain the facts stated by the applicant in his application and state such additional facts as may be found necessary in his reply 24[* * *].

25[(3) When the respondent admits the facts stated in the application, the Tribunal may make order in this regard.]

26[15-A. Filing of Rejoinder. The applicant intending to file rejoinder to the written reply filed by the respondent may do so with the permission of the Tribunal.

15-B. Admissions and denial of documents. The Tribunal may, before framing issues ascertain from parties or their authorised representatives whether they admit or deny documents accompanying the application or reply, if any, and shall record such admission and denial.

15-C. Marking of Documents. The documents filed by the applicant shall be marked as A series and the documents filed by the respondent shall be marked as R series and the Tribunal exhibits shall be marked as C series.]

The Tribunal, may, after considering the application, summarily dismiss the application, if for reasons to be recorded, the Tribunal is of opinion that there are not [sufficient grounds]27 for proceeding therewith.

The Tribunal shall notify to the parties the date and place of hearing of the application in such manner as the Chairman may, by general or special order, direct.

28[17-A. Oath to the witness. The Court Master or the Commission, as the case may be, shall administer the following oath to a witness:

I do swear in the name of God that what I shall state shall be the truth and nothing but the truth .]

(1) Where on the date fixed for hearing of the application or on any other date to which such hearing may be adjourned, the applicant does not appear [when the application is called]29 for hearing, the Tribunal may, in its discretion, either dismiss the application for default or hear and decide it on merit.

(2) Where an application has been dismissed for default and the applicant files an application within thirty days from the date of dismissal and satisfies the Tribunal that there was sufficient cause for his non-appearance when the application was called for hearing, the Tribunal shall make an order setting aside the order dismissing the application and restore the same:

Provided, however, where the case was disposed of on merits the decision shall not be reopened except by way of review.

(1) Where on the date fixed for hearing the application or on any other date to which such hearing may be adjourned, the applicant appears and the respondent does not appear when the application is called for hearing, the Tribunal may, in its discretion, adjourn the hearing or hear and decide the application ex parte.

(2) Where an application has been heard ex parte against a respondent or respondents, such respondent or respondents may apply to the Tribunal for an order to set it aside and if such respondent or respondents satisfy the Tribunal that the notice was not duly served, or that he or they were prevented by any sufficient cause from appearing [when the application was called for hearing, the Tribunal]30 may make an order setting aside the ex parte hearing as against him or them upon such terms as it thinks fit, and shall appoint a day for proceeding with the application:

Provided that where the ex parte hearing of the application is of such nature that it cannot be set aside as against one respondent only, it may be set aside as against all or any of the other respondents also.

The Tribunal shall have, for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters, namely:

(a) summoning and enforcing the attendance of any person and examining him on oath;

(b) requiring the discovery and production of documents;

(c) receiving evidence on affidavits;

(d) subject to the provisions of Sections 123 and 124 of the Indian Evidence Act, 1872, requisitioning any public record or document or copy of such record or document from any office;

(e) issuing commissions for the examination of witness or documents;

(f) reviewing its decisions;

(g) dismissing an application for default or ex parte;

(h) setting aside any order of dismissal of any application for default or any order passed by it ex parte.

(1) After considering the reply, the Tribunal shall ascertain upon what material propositions of fact or of law the parties are at variance and shall thereupon proceed to frame and record the issues upon which the right decision of the case appears to it to depend.

(2) In recording the issues, the Tribunal shall distinguish between those issues which in its opinion concern points of facts and those which concern points of law.

(3) After framing the issues, the Tribunal shall proceed to record evidence thereon which each party may desire to produce.

31[(1) If an application is presented by any party to the proceedings for summoning of witness, the Tribunal shall issue summons for the appearance of such witness with recording the reasons for doing so, unless it considers that his appearance is not necessary for the just decision of the case.

(2) The Tribunal shall make a brief memorandum of the substance of the evidence of every witness as the examination of the witness proceeds and such memorandum shall form part of the record:

Provided that if the Tribunal is prevented from making such memorandum, it shall record the reasons of its inability to do so and shall cause such memorandum to be made in writing from its dictation and shall sign the same, and such memorandum shall form part of the record.

(3) Where summons are issued by the Tribunal under sub-rule (1) to any witness to give evidence or to produce any document, the person so summoned shall be entitled to such travelling and daily allowance, sufficient to defray the travelling and other expenses as may be determined by the Registrar.]

32[22-A. Documents not to form part of records. Unless duly permitted by the Tribunal, the following documents shall not form part of the records of the case,

(a) written statement filed after the expiry of time granted for the purpose;

(b) rejoinder filed without leave of the Tribunal or after the expiry of time granted;

(c) additional pleading filed without leave of the Tribunal or filed after expiry of time granted; and

(d) documents not tendered into evidence.]

Any Bench of the Tribunal may issue a commission for the examination on interrogatories or otherwise of any person 33[* * *] who is unable to attend the Tribunal for any justifiable reason.

(1) Where two or more applications pending before a Tribunal arise out of the same facts and any issue involved is common to two or more such applications, such applications may, so far as the evidence bearing on such issue is concerned, be heard simultaneously.

(2) Where action is taken under sub-rule (1), the evidence bearing on the common issue or issues shall be recorded on the record of one application, the Tribunal shall certify under its hand on the records of any such other application, the extent to which evidence so recorded applies to such other case and the fact that the parties to such other case had the opportunity of being present, and, if they were present, of cross-examining the witnesses.

Each Bench shall draw up a calendar for the hearing of transferred cases in such manner as the Chairman may, by general or special order direct, and hear and decide the cases according to the calendar.

(1) In the case of death of a party during the pendency of the proceedings before Tribunal, the legal representatives of the deceased party may apply within ninety days of the date of such death for being brought on record.

(2) Where no application is received from the legal representatives within the period specified in sub-rule (1), the proceedings shall abate:

Provided that for good and sufficient reasons shown, the Tribunal may allow substitution of the legal representatives of the deceased.

(1) In an enquiry into a claim, the Tribunal may call in the aid of assessors, not exceeding two in number, who possess any technical or special knowledge with respect to any matter before the Tribunal for the purpose of assisting the Tribunal.

(2) An assessor shall perform such functions as the Tribunal may direct.

(3) The remuneration, if any, to be paid to an assessor shall in every case be determined by the Tribunal and be paid by it.

If the Tribunal finds that an application cannot be disposed of at one hearing it shall record the reasons which necessitate the adjournment and also inform the parties present of the date of adjourned hearing:

34[Provided that no such adjournment shall be granted more than three times to a party during the proceedings before the Tribunal:

Provided further that all the documents shall be filed by the parties along with pleadings and no adjournment shall be granted for filing documents at a later stage except in circumstances which are beyond the control of the concerned party.]

The Claims Tribunal may, in its discretion, pass such orders in respect of costs incidental to any proceedings before it, as it may deem fit.

The Tribunal shall decide every application as expeditiously as possible on perusal of documents, affidavits and other evidence, if any, and after hearing such oral arguments as may be advanced.

35[(1) The Tribunal, after hearing the applicant and respondent, shall pass an order either at once, or as soon as thereafter, as may be practicable, but not later than twenty-one days from the date of conclusion of the arguments, and where it is unable so to do, it shall record its reasons for such inability.]

(2) An order made by the Tribunal shall be executable by the Tribunal as a decree of civil court and the provisions of the Code of Civil Procedure, 1908, so far as may be, shall apply as they apply in respect of decree of a civil court.

(3) Every order of the Tribunal shall be in writing and shall be signed by the Member or Members constituting the Bench which pronounced the order.

36[31-A. Execution of order. An order of the Tribunal may be executed by the Bench which pass it if the respondent is within the territorial jurisdiction of the said Bench or by any other Bench or court to which it is sent for execution, when the respondent is having his office within the territorial jurisdiction of such Bench or court, as the case may be.

31-B. Application for execution. For execution the holder of an order shall make an application to the Tribunal in Form IX.

31-C. Issue of process of execution. (1) On receipt of an application under Rule 31-B, the Tribunal shall issue a process for execution of its order in Form X.

(2) The Tribunal shall consider objection, if any, raised by the respondent and make such order as it may deem fit and shall issue attachment or recovery warrant in Form XI or XII, as the case may be.]

(1) Any person considering himself aggrieved by any order of the Tribunal from which no appeal is allowed 37[or from which appeal is allowed, but has not been preferred] and who on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, desires to obtain a review of the order made against him, may apply for review of a final order not being an interlocutory order, to the Tribunal.

38[(2) Where it appears to the Tribunal that there is no sufficient ground for a review, it shall reject the application and record its reasons for so doing.]

(3) Where the Tribunal is of the opinion that the application for review should be granted, it shall grant the same:

Provided that no such application shall be granted without previous notice to the opposite party to enable him to appear and be heard in support of the order, a review of which is applied for.

Any order of the Tribunal deemed by it to be fit for publication in any authoritative report or other media may be released for such publication on such terms and conditions as the Chairman or Vice-Chairman or Member concerned may specify by general or special order.

(1) If the applicant or the respondent to any proceeding requires a copy of any order passed by the Tribunal, the same shall be supplied to him on payment of rupees ten per order 39[in the normal course of time within seven working days from the receipt of an application for the said purpose and on payment of rupees twenty on urgent basis within three working days from the receipt of an application for the said purpose].

(2) The parties to any case or their counsel may be allowed to inspect the record of the case on making an application in writing to the Registrar and payment of rupees ten per inspection.

40[(3) Notwithstanding anything contained in sub-rule (1), in compensation cases relating to accident and untoward incidents, one copy of the order made by the Tribunal shall be sent within three working days by the Registrar to both the parties free of cost with an endorsement thereon Free copy .]

The Tribunal may pass such orders or give such directions as may be necessary or expedient to give effect to its orders or to prevent abuse of its process or to secure the ends of justice.

(1) No clerk employed by a legal practitioner shall act as such before the Tribunal or be permitted to have access to the records and obtain copies of the orders of a Bench of the Tribunal in which the legal practitioner ordinarily practises, unless his name is entered in the Register of Clerks maintained by the said Bench. Such clerk shall be known as a Registered Clerk .

(2) A legal practitioner desirous of registering his clerk shall make an application to the Registrar in Form V. On such application being allowed by the Registrar, his name shall be entered in the Register of Clerks.

41[(3) An Identity card shall be issued in Form XIII to a Registered Clerk of the legal practitioner on payment of a fee of rupees fifteen by way of Indian postal order or demand draft drawn in favour of the Registrar.]

(1) The Registrar shall have the custody of the records of the Tribunal and shall exercise such other functions as are assigned to him under these rules or from time to time by the Chairman or the Vice-Chairman or the Member.

(2) Without prejudice to the foregoing sub-rule (1), the Registrar shall have the following powers and duties, subject to the general or special order of the Chairman, Vice-Chairman or Member, namely:

(i) to receive all applications and other documents including transferred applications under sub-rule (3) of Rule 3;

(ii) to decide all questions arising out of the scrutiny of the applications before they are registered in accordance with Rule 11;

(iii) to require any application presented to the Tribunal to be amended for compliance with any provision of the Act or the rules;

(iv) subject to the direction of the respective Benches, to fix the date of hearings and to issue notices therefor;

(v) to direct any formal amendment of records;

(vi) to order grant of copies of documents to parties to the proceedings;

(vii) to grant leave to inspect the records of the Tribunal;

(viii) to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices and for extending the time for filing such applications and to grant time not exceeding 42[thirty] days for filing a reply or rejoinder, if any, and to place the matter before the Bench for appropriate orders after the expiry of the aforesaid period;

(ix) to requisition or transfer any records of such suit, claim or other legal proceeding as are transferred to the Claims Tribunal from any Court, Claims-Commissioner or other authority under clause (a) of sub-section (2) of Section 24 of the Act;

(x) to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order of abatement;

(xi) to receive and dispose of applications by parties for return of documents;

43[(xii) to supply to the Central Government the information in Form XIV;

(xiii) to dismiss the application for default in case the applicant or his legal practitioner does not appear before him on the date fixed for hearing of the case;

(xiv) to dismiss the application in case the applicant fails to serve the opposite party with the notice; and

(xv) to restore the application, if he is satisfied that there are sufficient reasons for non-appearance or for not serving the opposite party.]

(3) The [official seal shall]44 be kept in the custody of the Registrar.

(4) Subject to any general or special direction by the Chairman, the seal of the Tribunal shall not be affixed to any order, summons or other process save under the authority in writing of the Registrar.

(5) The seal of the Tribunal shall not be affixed to any certified copy issued by the Tribunal save under the authority in writing of the Registrar.

(6) The Registrar of each Bench shall make out, every month, a brief summary of the important decisions given by that Bench during the previous month and send it to the Registrar of the Principal Bench who shall, after suitable editing, circulate it to all the Benches of the Tribunal in the country and to all Chief Claims Officers of Zonal Railways for their information.

Except on Saturdays, Sundays and other public holidays, the office of the Tribunal shall, subject to any order made by the Chairman, remain open from 9.30 a.m. to 6.00 p.m.

The sitting hours of the Tribunal shall ordinarily be from 10.30 a.m. to 1.30 p.m. and 2.30 p.m. to 4.30 p.m. subject to any general or special order made by the Chairman or by Vice-Chairman or Member concerned with the prior approval of the Chairman.

The official seal and the emblem of the Tribunal shall be such as the Central Government specify.

[* * *]45

46[(1)The Tribunal shall have its Headquarters at New Delhi and have four administrative zones with their Headquarters as mentioned in Schedule I and Schedule I(A) to sub-rule (1) of Rule 3.

(2) The presiding officers and administrative head of administrative zones shall exercise such administrative powers as delegated by Chairman and will act under directions, control and supervision of Chairman.]

All necessary documents and records relating to applications dealt with by the Tribunal shall be kept in a record room and shall be preserved for a period of three years after the passing of the final order.

Nothing in these rules shall be deemed to limit or otherwise affect the inherent power of the Tribunal to make such orders as may be necessary for the ends of justice or to prevent abuse of the process of the Tribunal.

47[The Tribunal shall furnish every month to the Central Government in Form XIV, the information with regard to institution, disposal and pendency of claims cases, accident cases and other information relating to the functioning of the Tribunal and its Benches.

The Registrar shall attach to every application an order sheet in duplicate in Form XV.

The Court Master shall maintain a court diary in Form XVI for recording the proceedings of the Tribunal for each working day with respect to all applications listed in the daily cause list.

The Court Master shall on each working day prepare for the next working day, the cause list in Form XVII and fix a copy of the same on the Notice Board of the Tribunal.

(1) The Record Keeper shall be responsible for the records consigned to the Record Room. He shall scrutinize the records received by him within three days and prepare an index.

(2) If, on scrutiny, any deficiency is found in the records, the Record Keeper shall return the records back to the Branch of Section concerned.

(3) On the expiry of the period for preservation of the records prescribed under Rule 43, the Registrar shall weed out the record.]

[See Rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]

Title of the case:

Signature of the Applicant

For use in Tribunal's Office.

Date of filing

or

Date of receipt by post

Registration No.

Signature for Registrar

1. Particulars of the applicant:

Name and address:

2. Particulars of the respondent/respondents:

3. Value of claim and details of application fee

(1) Value of claims

(2) Details of application fee;

4. (i) Name and address of the Bank on which the draft is drawn:

(ii) Demand Draft No. and the Branch at which payable

or

(i) Number of Indian Postal Order(s)

(ii) Name of issuing Post Office

(iii) Date of issue of Postal Order(s)

(iv) Post Office at which payable

5. Full booking particulars of the consignment

6. Date on which notice served on the Railway Administration under Section 78-B of the Indian Railways Act, 1890.

(Attach proof)

7. (i) Facts of the case:

(Give here a concise statement of facts in a chronological order, each paragraph containing as nearly as possible, a separate issue, fact or otherwise)

(ii) (a) Nature of relief sought; and

(b) Grounds of relief.

8. Matters not previously filed or pending with any other Court.

(State whether the applicant had previously filed any claim, writ petition or suit regarding the matter in respect of which the present application has been made.)

In case the applicants had previously filed any claims, application, writ petition or suit, indicate the stage at which it is pending, and if decided, attach a certified copy of the order.

9. Jurisdiction of the Bench (indicate the facts on the basis of which the Bench to which application is made, has the jurisdiction).

10. List of enclosures:

1.

2.

3.

4.

5.

6.

I, (Name of the applicant) S/o, D/o, W/o, age resident of do hereby verify that the contents of paragraphs to are true to my personal knowledge, and paragraphs to are believed to be true to the best of my knowledge or the legal advice given to me, and that I have not suppressed any material fact.

To

The Registrar,

Railway Claims Tribunal,

______________________

______________________

[See Rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]

Title of the case:

1.

2.

3.

4.

5.

6.

Signature of the Applicant

For use in Tribunal's Office.

Date of filingorDate of receipt by postRegistration No.Signature for Registrar

(See Rule 5)49

[Application for compensation under Section 16 of the Act in respect of claim for compensation for death, injury, etc., in a train accident]50

To

The Railway Claims Tribunal,

________________________

________________________

I, , son/daughter/wife/widow of [residing at]51 having been injured [in accident to train or untoward incident]52 hereby apply for the grant of compensation for the injury sustained.

I, , son/daughter/wife/widow of residing at hereby apply as dependant for the grant of compensation on account of the death/injury sustained by Shri/Kumari/Shrimati son/daughter/wife/widow of Shri/Shrimati who died/was injured [in accident to train or untoward incident]53 referred to hereunder.

Necessary particulars in respect of the deceased/injured in the accident [or untoward incident]54 are given below:

1. Name and father's name of the person injured/dead (husband's name in the case of married woman or widow).

2. Full address of the person injured/dead.

3. Age of the person injured/dead.

4. Occupation of the person injured/dead.

5. Name and address of the employer of the deceased, if any

55[6(a)]. Brief particulars of the accident indicating the date and place of accident and the name of the train involved

56[(b). Brief particulars of the untoward incident indicating the date and place of the untoward incident]

7. Class of travel, and [ticket/pass/platform ticket number]57 to the extent known ..

8. Nature of injuries sustained along with medical certificate.

9. Name and address of the Medical Officer/Practitioner, if any, who attended on the injured/dead and period of treatment .

10. Disability for work, if any, caused.

11. Details of the loss of any luggage on account of the accident [to the train]58 .

12. Has any claim been lodged with any other authority? If so, particulars thereof .

13. Name and permanent address of the applicant ..

59[13(A). (i) Bank Account Number of the claimant,

(ii) Name of the Bank and Branch,

(iii) Type of account.]

14. Local address of the applicant, if any

15. Relationship with the deceased/injured ..

16. Amount of compensation claimed

17. Where the application is not made within one year of the occurrence of the accident [to the train or untoward incident]60, the grounds thereof ..

18. Any other information or documentary evidence that may be necessary or helpful in the disposal of the claim ..

19. Mention the documents, if any, filed along with application.

I, . solemnly declare that

(a) the particulars given above are true and correct to the best of my knowledge, and

(b) I have not claimed or obtained any compensation in relation to the 61[injury/death/loss of luggage] which is the subject-matter of this application.

Signature or left thumb-impression of the applicant

Date .

Place .

Name of witness and his address in case

left thumb-impression is put by applicant

I, .(Name of the applicant) S/o, D/o, W/o . Age . resident of . do hereby verify that the contents of paragraphs to are true to my personal knowledge, and paragraphs . . to are believed to be true to the best of my knowledge or the legal advice given to me, and that I have not suppressed any material fact.

To

The Registrar,

Railway Claims Tribunal,

_______________________

_______________________

[See Rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]

Title of the case

Signature of the Applicant

For use in Tribunal's Office.

Date of filingorDate of receipt by postRegistration No.

Signature for Registrar

1. Particulars of the applicant

Name and Address.

2. Particulars of the respondent/respondents

3. Value of claim and details of application fee

(1) Value of claims

(2) Details of application fee

4. Particulars of Bank Draft/Postal Order in respect of Application Fee:

(i) Name and address of the Bank on which the Draft is drawn:

(ii) Demand Draft No. and the Branch at which payable

or

(i) Number of Indian Postal Order(s)

(ii) Name of issuing Post Office

(iii) Date of issue of Postal Order(s)

(iv) Post Office at which payable

5. Full particulars of payment of fare/freight.

(1) Claim for refund of freight

(2) Claim for refund of fare

6. Date on which notice served in Railway Administration under Section 78-B of in Indian Railways Act, 1890 (in respect of claims for refund of freight) attach proof.

7. (i) Facts of the case:

(Give here a concise statement of facts in a chronological order, each paragraph containing as nearly as possible, a separate issue, fact or otherwise.)

(ii) (a) Nature of relief sought; and

(b) Grounds of relief.

8. Matters not previously filed or pending with any other Court.

(State whether the applicant had previously filed any claim, writ petition or suit regarding the matter in respect of which the present application has been made.)

In case the applicants had previously filed any claims, application, writ petition or suit, indicate the stage at which it is pending, and if decided, attach a certified copy of the Order.

9. Jurisdiction of the Bench (indicate the facts on the basis of which the Bench to which application is made, has the jurisdiction).

10. List of enclosures:

1.

2.

3.

4.

5.

I, (Name of the applicant) S/o, D/o, W/o age resident of do hereby verify that the contents of paragraphs to are true to my personal knowledge, and paragraphs . to are believed to be true to the best of my knowledge or the legal advice given to me, and that I have not suppressed any material fact.

To

The Registrar,

Railway Claims Tribunal,

_____________________Bench

_____________________

[See sub-rule (5) of Rule 5 of the Railway Claims Tribunal (Procedure) Rules, 1989]

RECEIPT SLIP No

Received an application filed before the Bench of the Railway Claims Tribunal on by Shri/Kumari/Smt

For the Registrar of the

. Bench of the

Railway Claims Tribunal

Date: .

Seal: .

[See Rule 36]

1. Name of legal practitioner on whose behalf the clerk is to be registered.

2. Particulars of the clerk to be registered:

(i) Full Name:

(In capital) ..

(ii) Father's Name:

(iii) Age and Date of Birth:

(iv) Place of Birth: Attested passport-size photograph

(v) Nationality: to be pasted.

(vi) Educational qualifications: ..

(vii) Particulars of previous employment, if any:

I, (clerk above-named) do hereby affirm that the particulars relating to me given above are true.

Signature of Clerk

3. Whether the legal practitioner has a clerk already registered in his employment and whether the clerk sought to be registered is in lieu of or in addition to the clerk already registered.

4. Whether the clerk sought to be registered is already registered as a clerk of any other legal practitioner and, if so, the name of such practitioner.

I, (legal practitioner) certify that the particulars given above are true to the best of my information and belief and that I am not aware of any fact which would render unsuitable the registration of the said (name) as a clerk. Further, I enclose Postal Order for Rs 5.00 being the cost of Identity Card along with 2 passport-size photographs of the applicant duly attested by me.

Signature of the Legal Practitioner

To

The Registrar,

Railway Claims Tribunal,

_____________________Bench

_____________________.

62[Form VI

[See Rule 11-A]

[See Rule 12]

O.A. No. Applicant(s);

Union of India through General Manager RailwayRespondent(s).

To

Whereas the above-noted applicant has filed an application claiming compensation against you and the said application has been listed for hearing in this Tribunal on . . at 10.30 a.m.

You are hereby summoned to appear in this Tribunal in person or through a legal practitioner duly authorised, who is able to answer all material questions relating to the application, and you are hereby further directed to file on that day a reply in your defence and to produce all documents in your possession or power upon which you base your defence.

Take notice that, in default of your appearance on the day mentioned above, the application will be heard and determined in your absence.

Given under my hand and seal of the Tribunal, this day of ..

Registrar

[See Rule 14]

Before the Railway Claims Tribunal . Bench

Original Application No

Title .

Affidavit of . . son of/daughter of/wife of aged . . years . occupation resident of ..

I, . ., (the above-named) do hereby solemnly affirm and declare as under:

(State all relevant facts in first person in paragraphs numbered consecutively.)

Place:

Date:

Deponent

I, ., (the above-named) further declare that Para No . . to . . are true and correct to my personal knowledge and Para No . to . . are true and correct on the basis of information derived from available records and Para No . to . . are believed to be true on the legal advice received from my legal practitioner. No part of it is false and nothing relevant has been concealed therein.

Place:

Date:

Deponent

Note. 1. Affidavit shall be affirmed before a Judicial Officer, or a Magistrate, or Registrar, or Additional Registrar, or Assistant Registrar of the Tribunal, or a Notary, or an Oath Commissioner or an Advocate.

2. The Attestor shall make an endorsement on the documents annexed in the affidavit under his signatures.

[See Rule 31-B]

Title ..

Signature of Applicant

For use in Registrar office

Date of filing or

Date of receipt by post ..

Signature of Registrar

Before the Railway Claims Tribunal_______________Bench

Execution application ___________________ of

in

Original Application No.______

1. Particulars of applicant(s).

2. Particulars of respondent(s).

3. Date of pronouncement of order.

4. Whether any appeal preferred against the order or not.

5. Orders, if any, passed in appeal.

6. Payment/adjustment made, if any.

7. Review application, if any, filed and result thereof.

8. Previous execution, if any, filed.

9. Amount and interest allowed by the Tribunal.

10. Amount and interest due upon the order or other relief granted thereby.

11. Costs, if any, awarded by order.

12. Against which zonal railway administration to be executed.

13. Mode in which the assistance of the Tribunal is required.

14. List of enclosures.

Applicant

I, , do hereby declare that the contents of Paragraphs 1 to 14 of the application are true and correct to the best of my knowledge and belief.

Signed at this day of

Applicant

[See Rule 31-C]

Execution Application No in Original Application No .

Union of India through General Manager . Railway

To

_____________________

_____________________

_____________________

Whereas the applicant mentioned above has made an application to this Tribunal for execution of orders passed in Original Application/Transferred Application No . on the allegations that the said order has not been complied with so far. You are hereby directed to appear before the Tribunal either in person or through a legal practitioner duly appointed for the purpose on . . day of at . . to show cause why execution should not be granted.

Take notice that in default of your appearance on the date fixed the execution application will be heard and decided ex parte.

Given under my hand and seal this . day of .

[See Rule 31-C]

Execution Application No . . in Original Application No .

Union of India through General Manager Railway

To

Bailiff of Court

_________________________

_________________________

Whereas General Manager Railway was ordered by this Tribunal vide orders dated in O.A. No. , to pay to the applicant the sum of Rs as detailed hereunder and whereas the said sum of Rs has not been paid.

These are to command you to attach the movable property of the said . . as set forth in the Schedule hereunto annexed and unless the said . . shall pay to you through cheque the said sum of Rs . together with Rs . ., the costs of this attachment, to hold the same until further orders from this Tribunal.

You are further commanded to return this warrant on or before . . day of with an endorsement certifying the day on which and the manner in which it has been executed or why it has not been executed.

Given under my hand and seal this day of ..

Registrar

Schedule

[See Rule 31-C]

Execution Application No in Case No Original Application No .

To

________________Bank

_______________

Whereas General Manager . Railway . . was ordered by this Tribunal vide orders dated in Case No , to pay to the applicant the sum of Rs . . as detailed hereunder and whereas the said sum of Rs . . has not been paid.

You are hereby directed to seize the said account of respondent maintained in your branch to the extent of Rs . . and further to remit the said amount of Rs through cheque to this Tribunal to satisfy the orders.

You are further commanded to return this warrant on or before . . day of . . with an endorsement certifying the day on which and manner in which it has been executed or why it has not been executed.

Given under my hand and seal this day of ..

Registrar

[See Rule 36]

Identity Card No ..

Shri .

Seal of the Tribunal

[See Rule 37]

[See Rule 46]

Nature of application . Number . . Year ..

Versus ..

[See Rule 47]

[See Rule 48]

Cause list of Railway Claims Tribunal

Bench number . . of dated ..

63[SCHEDULE I

(See Rule 3)

68[SCHEDULE I(A)

[See sub-rule (1) of Rule 3]

70[SCHEDULE II

[See Rule 6]

Every application under sub-section (1) of Section 14 of the Railway Claims Tribunal Act, 1987 shall be accompanied by fee in respect of filing of such application at the following rates:

1. Vide GSR 842(E), dt. Sept. 19, 1989, published in the Gaz. of India, Extra., Pt. II, S. 3(i), dt. Sept. 19, 1989, pp. 19-33.

2. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

3. Subs. by GSR 167(E), dt. 29-2-2000 (w.e.f. 29-2-2000).

4. Subs. by GSR 509(E), dt. 15-6-1994 (w.e.f. 15-6-1994).

5. Subs. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

6. Subs. by G.S.R. 575(E), dt. 16-8-2019 (w.e.f. 16-8-2019). Prior to substitution it read as: (2) An application referred to in sub-rule (1) may also be sent by registered post in the office of the Registrar or the Additional Registrar, or the Assistant Registrar, as the case may be of the Bench concerned.

7. Subs. by G.S.R. 575(E), dt. 16-8-2019 (w.e.f. 16-8-2019). Prior to substitution it read as: (2-A) An application sent by post under sub-rule (2) shall be deemed to have been presented to the Registrar on the day on which it is received in the Tribunal.

8. Ins. by G.S.R. 575(E), dt. 16-8-2019 (w.e.f. 16-8-2019).

9. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

10. Subs. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

11. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

12. Subs. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

13. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

14. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

15. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

16. Subs. by GSR 513(E), dt. 9-7-2001 (w.e.f. 9-7-2001).

17. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

18. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

19. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

20. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

21. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

22. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

23. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

24. The words along with affidavit omitted by GSR 438(E), dt. 24-4-1992 (w.e.f. 28-4-1992).

25. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

26. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

27. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

28. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

29. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

30. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

31. Subs. by GSR 384, dt. 22-10-2003 (w.r.e.f. 9-7-2001).

32. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

33. Omitted by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

34. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

35. Subs. by GSR 173(E), dt. 16-3-2005 (w.e.f. 16-3-2005).

36. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

37. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

38. Subs. by GSR 173(E), dt. 16-3-2005 (w.e.f. 16-5-2005).

39. Added by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

40. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

41. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

42. Subs. for figures 15 by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

43. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

44. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

45. Omitted by GSR 719(E), dt. 15-10-1999 (w.e.f. 26-10-1999).

46. Subs. by GSR 167(E), dt. 29-2-2000 (w.e.f. 29-2-2000).

47. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

48. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

49. Ins. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

50. Ins. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

51. Subs. by GSR 700(E), dt. 26-11-1991 (w.e.f. 26-11-1991).

52. Subs. by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

53. Subs. by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

54. Added by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

55. Item 6 renumbered as item 6(a) by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

56. Ins. by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

57. Subs. by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

58. Added by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

59. Added by GSR 96(E), dt. 22-2-2010 (w.e.f. 22-2-2010).

60. Added by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

61. Subs. by GSR 270(E), dt. 4-7-1996 (w.e.f. 8-7-1996).

62. Ins. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).

63. Subs. by G.S.R. 1060(E), dt. 23-8-2017 (w.e.f. 23-8-2017)

64. Subs. by G.S.R. 1136(E), dt. 26-11-2018 (w.e.f. 26-11-2018).

65. Subs. by G.S.R. 1136(E), dt. 26-11-2018 (w.e.f. 26-11-2018).

66. Subs. by G.S.R. 546(E), dt. 31-7-2019 (w.e.f. 1-8-2019).

67. Subs. by G.S.R. 1136(E), dt. 26-11-2018 (w.e.f. 26-11-2018).

68. Subs. by G.S.R. 332(E), dt. 31-3-2017 (w.e.f. 5-4-2017).

69. Subs. by G.S.R. 816(E), dt. 27-8-2018 (w.e.f. 28-8-2018).

70. Subs. by GSR 787(E), dt. 2-12-2002 (w.e.f. 2-12-2002).