ATAR BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD on the application for condonation of delay of 1 day.

(2.) SHORT facts of the case are that appellant who is widow filed a claim petition alleging that she lost her son in a train accident which took place on 27/02/2007. The claim petition was filed on 18/02/2012 alongwith an application for condonation of delay as limitation of filing the claim petition is of one year. The application was contested by the respondent. After holding summary inquiry learned tribunal dismissed the application hence this appeal.

(3.) LEARNED counsel for the respondent opposes the prayer and submits that appeal be dismissed.