An application before the Claims Tribunal for compensation for the loss of life or personal injury to a passenger, may be instituted against,-- (a) the railway administration from which the passenger obtained his pass or purchased his ticket, or (b) the railway administration on whose railway the destination station lies or the loss or personal injury occurred.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.