KAVITA DEVI Vs. UNION OF INDIA,

JUDGEMENT

(1.) I have already heard the learned counsel for the appellant.

(2.) At the time of hearing, none appeared for the Union of India/Railways. Later on, the learned counsel for the Railways appeared and he was asked to file written argument within three days, but still it has not been filed.

(3.) The appellant/claimant, Kavita Devi filed an application before the Railway Claims Tribunal, Patna Bench for compensation of Rs.4,00,000.00 (Rupees four lacs) and interest, as her husband died in a train accident. The claimant's case in brief is that on 19.,05.2002, her husband fell down from running train no. 156 (Summer Special) at Mokama railway station and died at PMCH, Patna, in course of treatment.