P.A. NARAYANAN Vs. UNION OF INDIA

JUDGEMENT

(1.) SPECIAL leave granted.

(2.) THE appellant is aggrieved by the judgment of the High Court dated 1.7.1991 by which his appeal against summary dismissal of Writ Petition No. 2048 of 1985 was dismissed.

(3.) THE appellant made a representation to the Chairman, Railway Board on 29.3.1981 requesting for compensation for the death of his wife. His representation was rejected by Respondent 2 who informed him that the liability of the Railways could arise only in the case of railway accidents and not where death takes place as a result of an attempted murder in a running train. The appellant's writ petition and writ appeal thereafter failed in the High Court. Hence this appeal.