GURUSHARAN SHARMA.J. - (1.) IN a railway accident dated 21.7.1986 at Gomoh Railway station one Niraj Kumar, who was a student of B.Sc. lost his life. He was travelling by 28 UP Mourya Express from Samastipur Railway Station to Bokaro Steel City. He was a bona fide passenger with valid railway ticket and died in the accident.
(2.) ON behalf of Smt. Rukmini Devi mother of deceased, her husband Shatrughan Prasad Singh, as her attorney filed Accident Claim Case No. 2 of 1987, under the provisions of Railways Act, 1890 before the Ad -hoc Claim Commissioner (Gomoh Railway Accident). Dhanbad. Shatrughan Prasad Singh in his deposition as A.W. 3 before the Claim Commissioner stated that his deceased son was a student of B.Sc. final year and admitted that his wife Rukmini Devi was fully dependent on him.
(3.) IN such circumstance, moot question before the Claim Commissioner was whether claimant -mother was entitled to get compensation on the death of her son in the railway accident in question. The relevant fact to be ascertained for the purpose was whether she was dependent on her son or not.;