MAYA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall dispose of the application filed by the appellant for condonation of delay of 85 days in filing of this appeal.

(2.) Briefly stating the facts are; that the deceased, namely, Brijesh aged 22 years of age was travelling in the train GT express U.P bearing No. 2615 on 10.06.2006 from Jhansi Railway Station to Hazrat Nizamuddin Railway Station. When the train arrived in Faridabad, the deceased fell down from the moving train due to a sudden jerk and being pushed by the heavy crowd of passengers and sustained serious injuries which ultimately resulted in his death.

(3.) The appellants are the parents of the deceased who filed a claim petition along with an application for condonation of delay of 981 days in filing the claim petition. The application M.A. No. 10/2010 was heard by the Ld. Tribunal and was dismissed vide order dated 11.05.2010. The appeal before this Court was filed on 03.12.2010, which was returned under objection on 04.12.2010 and was again filed on 07.12.2010.