NAKULA NAYAK Vs. DIVIL RAILWAY MANAGER

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PETITIONERS have filed this writ petition claiming compensation of Rs. 4.00 lakh on account of death of their son deceased Anup @ Ananta Charan Nayak in a railway accident while crossing the unmanned level crossing.

(3.) PETITIONERS ' case is that due to negligence of the opp. parties who represent East Coast Railway in maintaining the unmanned level crossing, the deceased was hit by running train and sustained injuries as a result of which he died.