Section 3(3) in The Railway Accidents And Untoward Incidents (Compensation) Rules, 1990
(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 Claims Tribunal 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 [rupees one lakh sixty thousand] [Substituted by G.S.R. 1165(E), dated 22.12.2016, 'rupees four lakhs' (w.e.f. 7.6.1990).].
