SAPNA EMPORIUM Vs. UNION OF INDIA

JUDGEMENT

(1.) First appeal is against the Judgment and order dated 22 -09-1995 passed in Case No. OC 9300 of 1996 passed by the Railway Claims Tribunal, Bombay whereby it was held that no valid notice was served under section 106 of the Railways Act 1989.

(2.) Facts stated are :-

(3.) Mr. Suresh Kumar, learned advocate argued for the respondent with reference to the ruling in Birla