Railways Act, 1989
128. Saying as to certain rights.
(1) The right of any person to claim compensation under section
124 6[or section 124A] shall not affect the right of any such person to recover
compensation payable under the Workmen's Compensation Act 1923 (8 of 1923), or
any other law for the time being in force but no person shall be entitled to
claim compensation more than once in respect of. the same accident.
(2) Nothing in sub-section (1) shall affect the right of any
person to claim compensation payable under any contract or scheme providing for
payment of compensation for death or personal injury or for damage to property
or any sum payable under any policy of insurance.