PADMABATI BEHERA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Rout, learned counsel for the appellants and Mr. Mishra, learned counsel for the respondent.

(2.) This appeal has been filed against an order passed by the Railways Claims Tribunal, Bhubaneswar rejecting the application filed by the appellants for award of compensation on the ground of delay.

(3.) It appears that the alleged incident took place on 20.06.2001 and the application was filed on 15.12.2008, i.e., with a delay of more than six and half years.