UNION OF INDIA Vs. T SATYANARAYANA

JUDGEMENT

(1.) The Union of India, represented by the General Manager, South Central Railway, Secunderabad, had preferred this Civil Miscellaneous Appeal under Section 23 of the Railway Claims Tribunal Act, against the order dated 17.03.2009 made in O.A.A. No. 231 of 2004 on the file of the Railway Claims Tribunal, Secunderabad Bench, at Secunderabad.

(2.) The Respondents in the Civil Miscellaneous Appeal filed cross objections being aggrieved of non-granting of interest to the applicants-claimants/cross objectors as claimed by them.

(3.) Heard Sri T.S. Venkataramana, the learned Standing Counsel representing the Appellant and Sri Subba Rao Korrapati, the learned Counsel representing the Respondents/applicants-claimants/cross objectOrs.