UNION OF INDIA Vs. LORD KRISHNA SUGAR MILLS

JUDGEMENT

(1.) This appeal is preferred by the Union of India through the General Manager, Northern Railway against the Judgment and Order dated 30th January, 1982 passed by the Railway Rates Tribunal, Madras.

(2.) A complaint was filed under Section 41(1)(c) of the Indian Railways Act, 1890 by the respondent regarding the siding charges levied by the appellant at the respondent's siding at Saharanpur and fixation of maintenance charges of the siding by the railway. The Tribunal framed as many as 7 issues and after elaborate discussion held that the siding charges and maintenance charges fixed by railway w.e.f. 13-3-1980 were unreasonable. Hence the present appeal.

(3.) We have heard Ms. Anjani Aiyangiri, learned counsel for the appellant and Mr. Pradeep Misra, learned counsel for the respondent.