- (1.) We have heard learned counsel for the rival parties.
(2.) The question that arises for our consideration is, whether the deceased husband of the petitioner, Gafoor Sab, had purchased a ticket, and was attempting to board the train on 06.05.2007, at Devanagere, when the railway accident took place, whereupon he lost his life.
(3.) Only if the above query is answered in affirmative, the petitioner herein would be entitled to compensation from the railway authorities.;