Section 9 in The Railway Claims Tribunal (Procedure) Rules, 1989
9. Place of filing application for compensation for loss, damage, destruction, deterioration or non-delivery of goods or animals.
- 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.
