M.SUSEELA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant, has directed this appeal as against the order of the Railway Claims Tribunal, Chennai Bench refusing to condone the delay occasioned in filing Original Application No.51 of 2009 for claiming compensation for the death of her son in a railway accident.

(2.) Raja, her son, died on 27.5.2002. She sought for compensation for his death from the Railways by filing Original Application No.51 of 2009 before the Railway Claims Tribunal, Chennai Bench on 3.4.2009. It is long after his death. She has stated her poor financial condition, her mental agony and her difficulty in obtaining relevant documents as reasons for the delay.

(3.) The Tribunal referred to her averments in the affidavit filed in support of her application and came to the conclusion that the appellant has not filed the application with true facts. Further, in view of the report of the Key man that her son lost his life on the railway track, concluded that on merit also, she has no case. Thus, dismissed her delay condonation application and consequently, dismissed her Original Application also.