CHEKKA SHANTHA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This judgment, according to the law, arises out of a civil miscellaneous appeal filed by the sole appellant against the sole respondent, questioning the validity and legality of the adjudications made by and set forth in para 3, infra.

(2.) The sole appellant is the sole applicant in I.A. No. 161 of 2001 of the file of Railway Claims Tribunal, Secunderabad Bench, Secunderabad (Tribunal), and is a private person. The sole respondent in this C.M.A. corresponds to the sole respondent in that I.A. and is the South Central Railway.

(3.) Orders dated 2.5.2002 of the said Tribunal made in the said I.A. No. 161 of 2001 of its file, filed before it by the said private person against the railways under sub-section (2) of section 17 of Railway Claims Tribunal Act, 1987, refusing to condone the delay of 2190 days, in filing the claim application in respect of the death of her deceased son in a train accident on 23.9.1992.