S.P.Talukdar, J. - (1.) The instant appeal is directed against the judgment and order dated 16th July, 2001 passed by the learned Railway Claims Tribunal, Kolkata Bench in Case No. A/554/99.
(2.) Grievances of the present appellants may briefly be stated as follows.
(3.) On 5th of March, 1998, Ananda Ghosh, son of appellants No.1 came home at about 4.30 p.m. and after changing his dress, left at about 6 p.m. and did not return home the same day. On 6th of March, 1988, a news was published in the daily newspaper that an unknown person was shot dead at Ichapur Railway Station on platform No. 3 by some miscreants. Non-return of her son coupled with such an information being published in the newspaper naturally made the appellant anxious who sent a person to probe into the matter. The said person went to Ichapur and came to know that the dead body was sent to Naihati GRPS. The said person went to Naihati GRPS and identified the dead body as that of said Ananda Ghosh. Over this, Naihati GRPS Case No. 11/98 under section 302 of I.P.C. dated 5th March, 1998 was started. Appellants, as applicants before the learned Tribunal claimed that the victim had a valid railway ticket though it was not available in his pocket. Appellants, as dependents, of the deceased victim filed an application claiming compensation to the tune of Rs. 4 lacs only. The father of the victim was also one of the parties before the learned Tribunal and his n; me was deleted as he subsequently expired.;