U.O.I. Vs. URMILA YADAV

JUDGEMENT

(1.) The Court has convened through video conferencing.

(2.) The instant appeal has been preferred under Sec. 23 of the Railway Claims Tribunal Act, 1987 being aggrieved against the award dtd. 21/4/2017 passed by the Railway Claims Tribunal, Lucknow Bench, Lucknow in O.A.IIU/874/2010.

(3.) The appeal also challenges the order dtd. 21/7/2017 passed in review application preferred by the appellant and thereafter also a second review application was filed, which was rejected on 20/2/2020 and thereafter the instant appeal has been preferred on 21/9/2020. The appeal is also accompanied by an application under Sec. 5 of the Limitation Act seeking condonation of delay in preferring the appeal.