- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Judicature of Andhra Pradesh at Hyderabad in Civil Misc. Appeal No.303 of 2006, dated 15.09.2011. By the impugned judgment and order, the High Court has set aside the compensation awarded by the Railway Claims Tribunal ('the Tribunal' for short).
(3.) The appellant before us is the mother of the deceased. In the claim petition filed, it was stated by her that the death of her son was occurred due to the negligence of the Railway Authorities and in support of her claim she had also lead evidence before the Tribunal.;