REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

SANJAY SAMPATRAO GAIKWAD Respondents

Referred Judgements :-

RYLANDS V. FLETCHER [REFERRED TO]
CAMBRIDGE WATER CO LTD V. EASTERN COUNTIES LEATHER PLC [REFERRED TO]
PA NARAYANAN V. UNION OF INDIA [REFERRED TO]
SMT SUNDRI V. UNION OF INDIA [REFERRED TO]
DR MRS KR TANDON V. OM PRARKASH [REFERRED TO]
UNION OF INDIA VS. SUNIL KUMAR GHOSH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION AHMEDABAD VS. RAMANBHAI PRABHATBHAI [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
A A HAJA MUNIUDDIN VS. INDIAN RAILWAYS [REFERRED TO]
RENU BALA KALITA NIZITABIBI VS. DHIREN CHAKRAVARTY:DHIREN CHAKRAVARTY [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
M P ELECTRICITY BOARD VS. SHAIL KUMARI [REFERRED TO]
UNION OF INDIA VS. B K OJHA [REFERRED TO]
GENERAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. K NARAYANA RAO [REFERRED TO]
C LINGE GOWDA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. JSHNA KANHAR [REFERRED TO]
S PARVATHI VS. R PANDURANGASETTY [REFERRED TO]
UNION OF INDIA VS. ALEYKUTTY DEVASIA [REFERRED TO]
SHANMUGHAN V. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE appellants are the original respondents aggrieved by the judgment and order of the Railway Claims Tribunal at Mumbai passed on 25-7-2001 and 26-7-2001 respectively in the above two separate claim applications filed by the present respondents in the above Fist Appeals. The parties will be referred to as the appellants-railways and the applicant-passenger for the sake of convenience.

(2.) IN view of the public importance of the issue involved in these matters instead of hearing the applications for interim orders and keeping the appeals in the cold storage of this Court I thought it proper and better to hear the appeals finally and dispose of the same by consent of the learned Advocates appearing for the parties. As the issue involved is common in both the appeals they are being disposed of by the present common judgment.

(3.) I have heard both the learned Advocates Shri Samant for the appellants-railways and Shri C. M. Jha and Shri Mohan Rao for respondents in the above matters respectively. In view of the importance of the issue and particularly the involvement of the public that would be finally affected both Shri Jha and Shri Mohan Rao have assisted the Court ably. Shri Samant has also fairly confined himself to the law points which have arisen in this matter and he has not canvassed any point beyond the pleadings and the law.

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UNION OF INDIA Vs. SANJAY SAMPATRAO GAIKWAD

Referred Judgements :-

JUDGEMENT

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