ANIL PANDEY, SON OF LATE JAGDISH PANDEY, RESIDENT OF VILLAGE Vs. THE UNION OF INDIA THROUGH THE GENERAL MANAGER, EASTERN RAILWAY, KOLKATA, NOW EAST CENTRAL RAILWAY, HAZIPUR

JUDGEMENT

(1.) This file is brought under the heading "For Hearing Under Order XLI Rule 11 Code of Civil Procedure ". Re. Interlocutory Application No. 7123 of 2014 The delay in filing of this appeal is hereby condoned. Accordingly, Interlocutory Application No. 7123 of 2014 stands disposed of. Re. Misc. Appeal No. 601 of 2012 1. Heard the parties.

(2.) This appeal has been preferred against the order dated 23rd Feb., 2012 passed by Honourable Member (Technical), Shri J.D. Goswami/RCT/Patna Bench in Claim Application No. OA 000206 of 2001, wherein, the Railway Claims Tribunal Below refused the claim of compensation put forward by the claimant-appellant against death of his wife, who allegedly was a victim of untoward incident taking place on 18th Aug., 2001 while making an attempt to board in a train.

(3.) This is undisputed that at the relevant time the victim had no railway ticket rather her husband, the claimant-appellant, had gone ahead and also said to have purchased tickets from subsequent station, but she died before she could arrived there.