CHUNI LAL RAJNISH KUMAR Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE decision in the instant appeal turns on only one document, ex. R-1, i. e. the forwarding note.

(3.) VIDE impugned order dated 31. 1. 1996 the Railway Claim Tribunal has dismissed the claim application. Pertaining to Ex. R-1 the findings of the tribunal are as under:-