SUNIL KANHAIYYALAL JESWANI Vs. MINISTRY OF RAILWAY

JUDGEMENT

(1.) Heard. Rule. Heard finally with the consent of learned Counsel for the respective parties.

(2.) The petitioners are seeking direction against the respondents' Authorities to provide compensation to them for the death of their sons aged about 13 years and 12 years old, due to drowning in a pond/pit (hereinafter referred to as the 'Pit') in the railway premises.

(3.) Petitioner no.1 is the father of deceased Hitesh, and Petitioner no.2 is the father of deceased Viraaj, who were 13 years and 12 years old respectively at the time of the tragic incident, and lost their lives by drowning in the pit, which was dug by the Railways in the railway premises in open land having a size 13.70 x 13 x 1.50 Meters.