MOHAMMAD KHALILUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal under Sub-section (2) of Section 82-F, of the Indian Railways Act, 1890--which for the sake of brevity will be referred to hereinafter as The Act'--is from the decision of this Claims Commissioner, Patna, who was the District Judge of Patna refusing to grant compensation to the appellants, under Section 82-A of the Act, on the ground that their claim thereunder was not maintainable.

(2.) Appellant 1 is the father, and appellants 2 and 3 are his minor sons, and the deceased Jalilur Rahman, was his third son.

(3.) It is not disputed that the appellants, if their application under Section 82-A of the Act was maintainable, would be entitled to get a compensation of Rs. 4500/-, as claimed by them, in respect of the death of the deceased.