Railways Act, 1989
127. Determination of compensation in respect of any
injury or loss of goods.
(1) Subject to such rules as may be made, the rates of
compensation payable in respect of any injury shall be determined by the Claims
Tribunal.
(2) The compensation payable in respect of any loss of goods
shall be such as the Claims Tribunal may, having regard to the circumstances of
the case, determine to be reasonable.