UNION OF INDIA Vs. NATWARLAL VISSANJI & CO

JUDGEMENT

(1.) This is the first appeal filed by the Union of India impugning an exparte Judgment and order passed by the Railway Claims Tribunal, Bombay directing them to pay Rs.25,117/- being the claim made by the respondents. The order further directs that in default of payment, the appellants are also entitled for interest at the rate of 10% on Rs.25,117/- till the date of the payment.

(2.) The brief facts of the case were as under.

(3.) The roznama indicates that after service upon the railways the matter was adjourned from time to time for filing the written statement. Since the written statement was not filed, the court accepted the affidavit in lieu of examination in chief. The record indicates that after examination in chief on behalf of the respondents a pursis was filed closing their evidence.