- (1.) The matter has been heard finally with the consent of learned counsel for parties.
(2.) Instant Special Appeal impugns the order dated January 29, 2002 of learned Single Judge whereby the order dated June 1, 2001 of the Railway Claims Tribunal Jaipur was affirmed and the claim application of the appellant was disallowed.
(3.) In the claim application the appellant pleaded that her unmarried son Balendra Girl while coming from Mumbal to Delhi by train No. 9019 on July 26. 1998 fell down from the general compartment between stations Ravada Road and Alniya and died on the spot. After the message about the incident was reported to police inquest report was drawn and the post mortem on the dead body was performed. The appellant filed claim application for awarding the compensation before the Railway Claims Tribunal Bench Jaipur.;