UNION OF INDIA Vs. RAILWAY RATES TRIBUNAL

JUDGEMENT

(1.) THIS appeal involves interpretation of the scope of jurisdiction of the Railway Rates Tribunal under Section 41 (3) of the Indian Railways Act, 1890. A complaint was filed before the Tribunal on 21 -5 -1965, which was disposed of by it on 20 -7 -1968, revising the maintenance charges in respect of siding from the date of the complaint, and the siding charges were fixed at Rs. 38 with effect from the same date and Rs. 42 from 10 -4 -1967, on a certain view of increase in the railway rates. The appeal has been filed before us, on the strength of U.D.S. Mills v. S.S.L. Railway, AIR 1963 SC 217 as was the case in the writ petition,

(2.) SECTION 41 (1) says that any complaint that a railway administration is levying a charge which is unreasonable, may be made to the tribunal. The tribunal shall hear and decide any such complaint in accordance with the provisions contained in Chapter V or the Act. Sub -section (3) of that section is :

(3.) THE appeal is dismissed with costs. Counsel's fee Rs. 100/ -. Appeal dismissed.