UNION OF INDIA Vs. AANJU HARISINGH THAKUR

JUDGEMENT

(1.) By this appeal, the legality and correctness of the judgment and order dated 27th April 1998 rendered in Application No. 25/OA- II/RCT/NGP/97 by the Railway Claims Tribunal, Nagpur has been questioned.

(2.) I have heard Shri N. P. Lambat, learned counsel for the appellant and Shri S. K. Sable, learned counsel for the respondent. I have gone through the record of the case including the impugned judgment and order. I find substance in the argument of learned counsel for the appellant that the impugned judgment and order are delivered in utmost haste by the Tribunal and that no opportunity, leave aside sufficient opportunity, was granted to the appellant to rebut the case of the respondent who had claimed compensation for suffering of the injuries on account of untoward incident.

(3.) Shri Sable, learned counsel for the respondent contends that the Railway Claims Tribunal has delivered the judgment after hearing both sides and considering the material placed on record and there is no need to interfere with the same. He further contends that there was neither undue haste nor violation of the principles of natural justice on the part of the Tribunal.