UNION OF INDIA THRU G.M. NORTHERN RAILWAY, NEW DELHI Vs. JAYPEE REWA CEMENT THRU AUTHORISED DIRECTOR S.K. BHASIN

JUDGEMENT

(1.) Heard Shri Ratnesh Kumar Rawat, learned counsel for the appellant. None has put in appearance on behalf of the respondent.

(2.) This matter has been listed peremptorily today, accordingly in absence of the respondent the appeal is being decided ex parte.

(3.) The instant appeal has been preferred under Section 23 of the Railway Claims Tribunal Act being aggrieved against the award dated 11.09.2003 passed by the Railway Claims Tribunal at Lucknow in Case No. OC 9700295 ' Jaypee Rewa Cement Ltd. v. Union of India ' whereby the claim petition of the respondent was allowed and a sum of Rs.2,25,156.00 alongwith 9% per annum has been awarded by the Tribunal.