(1.) Learned Advocate Mr. Suresh Kumar states that he has been instructed to appear for the Railway and undertakes to file Vakalatnama within one week, and states that he is ready for hearing of the appeal.
(2.) Heard learned Advocate Mr.Shrishailya Deshmukh, for the Appellant and learned Advocate Mr.Suresh Kumar for the nsc Respondent and perused impugned Judgment, pleadings and the evidence.
(3.) The Railway Tribunal was hearing Application no.411 of 2005. The claim pertains to compensation on account of untoward incident in relation to the death of Mr. Rajesh Shivram Sawant, son of the Applicant.