Rajesh Kumar, J. - (1.) I.A. No. 549 of 2014 1. A. No. 549 of 2014 has been filed under Section 5 of the Limitation Act for condoning the delay of 53 days in preferring the present appeal.
(2.) The appeal has been filed by the widow of the deceased.
(3.) Learned counsel for the respondent-Railway has not raised any objection.;