Section 19 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
19. Amount of compensation.
(1)The amount of compensation payable in respect of death or injuries, shall be as specified in the Schedule.(2)The amount of compensation payable for an injury not specified in Part II or Part III of the Schedule but which, in the opinion of the Claims Commissioner, is such as to deprive a person of all his capacity to do any kind of work, shall be Rs.4 lakh (four lakh rupees).(3)The amount of compensation payable in respect of any injury (other than an injury specified in the Schedule or referred to in sub-rule (2) resulting in pain and suffering, shall be such as the Claims Commissioner may, after taking into consideration medical evidence, besides other circumstances of the case, determine to be reasonable:Provided that if more than one injury is caused by the same accident compensation shall be payable in respect of each such injury :Provided further that the total compensation in respect of all such injuries shall not exceed Rs. 80,000 (eighty thousand rupees).(4)Where compensation has been paid for any injury which is less than the amount which would have been payab1e as compensation if the injured person has died or the person subsequently dies of the injury, a further compensation equal to difference between the amount payable for death or amount already paid, shall become payable.(5)Compensation for loss destruction or deterioration of goods being carried by the passenger as his personal baggage, shall be paid to such an extent as the Claims Commissioner may, in all circumstances of the case, determine to be reasonable.
