RAJ RANI AND OTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) The present appeal has been filed by the claimants for modification of Award dated 05.05.2009 passed by Railway Claims Tribunal, Chandigarh Bench, Chandigarh.

(2.) There is a delay of 934 days in filing of the appeal. An application for condonation of delay has been filed, which is duly supported by an affidavit.

(3.) A claim petition was filed by Smt. Raj Rani, the widow of the deceased-Ajit Kumar, four minor kids of Raj Rani and the mother of deceased. Deceased-Ajit Kumar was travelling from Ambala to Mustafabad in a train and while boarding the train, he fell down, which resulted into his death. He was holding a valid travelling pass.