- (1.) THE Judgment of the Court was as follows : Heard learned Advocate for the petitioners.
(2.) AFFIDAVIT of Service filed by the petitioners shall be kept with the record. It appears that notice has been duly served upon the opposite parties but none appears. Accordingly, the revisional application is taken up for hearing. This application is at the instant of the petitioners and is directed against the order dated 18.8.2008 passed by the learned Member (Judicial), Railway Claim Tribunal, Kolkata Bench in C.A. No. U/80 of 2005 thereby rejecting an application for amendment of compensation.
(3.) THE petitioners have filed a claim application in the Railway Claim Tribunal, Kolkata Bench of the death of their son Nasim Uddin Mandal. In that claim application they mentioned the number of the tickets bearing the last 3 digits as 407. By the proposed amendment, they have wanted to incorporate the last 3 digits as 406. But the learned Tribunal did not allow that prayer for amendment on the ground that this is nothing but to incorporate new facts subsequent to the filing of the claim application. Being aggrieved by such observation and rejection of the application, this application has been filed.;