DHWANESH NARESHBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) This First Appeal is admitted and taken up for final disposal forthwith as a very limited issue is required to be looked into.

(2.) 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 claimant and is directed against the judgment and order dated 06.05.2015 passed by the Railway Claims Tribunal, Ahmedabad Bench, Ahmedabad in Case No. OA/2012/0115. The claim application filed by the appellant herein came to be rejected. The operative part of the impugned order reads as under: "ORDER

(3.) Thus it is apparent from the above that the tribunal constituted only of one member and that too, a technical member. The learned counsel appearing for the appellant have invited my attention to the Division Bench decision of this Court in the case of Union of India Thro General Manager &Ors. v. Satendra Ramjor Oza &Ors. in Special Civil Application No.2606 of 2013 decided on 09.07.2015 .