RASHTRIYA ISPAT NIGAM LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present appeal has been filed by the appellantchallenging the order dated 22.11.2011 in O.A.(III).No.02 of 2008 passed by the Railway Claims Tribunal, Chennai Bench.

(2.) THE appellant herein viz., M/s.Rashtriya Ispat Nigam Limited is the claimant before the Railway Claims Tribunal. The brief case of the claimant -company is as follows