MANORANJAN PRADHAN & ANR. Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellants have filed present appeal against the judgment and order passed by the Railway Claims

(2.) The Claim Petition has been dismissed on the ground of delay. Separate application seeking condonation of delay was filed and the Tribunal has rejected the said application observing that the delay has not been properly explained. The Tribunal, has consequently refused to consider the claim petition on merits and has thus dismissed the claim petition also.

(3.) Shri Madan, learned Counsel appearing for the appellants, submits that the deceased was a bona fide passenger and in the personal search immediately carried out after occurrence of the accident, a ticket was found with him. Learned counsel further submitted that the present appellants being not aware of the provisions of law and for lack of appropriate advice, could not file the petition within the stipulated time.