UNION OF INDIA Vs. WASE BIN HUSSAIN CHAOOSH

JUDGEMENT

(1.) This appeal challenges the validity and legality of the judgment passed by the Recovery Claims Tribunal, Nagpur Bench, Nagpur in Claim Application No.08/OA II/RCT/NGP/2002.

(2.) The facts, briefly stated, are as under :

(3.) The Railway Administration denied the claim on the ground that it is not maintainable according to law and on facts. The Railway Administration also pleaded that there was good cause of action for the claimants within the ambit of Section 123(c)(2) or 124A of the Railways Act, 1989.