UNION OF INDIA Vs. HARDIK JANAKBHAI KHAMAR

JUDGEMENT

(1.) This First Appeal is at the instance of the Union of India through the General Manager, Western Railway, in a proceeding under Section 16 of the Railway Claims Tribunal Act, 1987 ( for short 'the Act, 1987') and is directed against an award dated 30.11.2016 passed by the Railway Claims Tribunal, Ahmedabad Bench, thereby allowing the claim application.

(2.) The facts giving rise to this First Appeal can be gathered from paras 2 and 3 of the judgment passed by the Tribunal. Paras 2 and 3 are quoted as under:

(3.) Having regard to the pleadings of the parties, the Tribunal framed the following issues: