UNION OF INDIA Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) This First Appeal under section 23 of the Railway Claims Tribunal Act, 1987 [for short The Act 1987] is at the instance of the original respondent and is directed against the order dated 16/02/2016 passed by the Railway Claims Tribunal and signed on 13/12/2016 in the Review 2016/009 in OC9800/ 236.

(2.) It appears from the materials on record that the claim petition filed by the respondent herein under section 16 of the Railway Claims Tribunal Act, 1987 [for short the Act, 1987] against the appellant herein came to be allowed by the Tribunal vide judgment and order dated 12/06/2015. The operative part of the order reads as under:

(3.) Later, the appellant herein preferred a review application before the Tribunal. The review application came to be partly allowed in the following terms.