S ISMAIL ZABIULLA Vs. UNION OF INDIA

JUDGEMENT

(1.) This civil miscellaneous appeal, under Section 23 of the Railway Claims-Tribunal Act, is directed against the order dated 2.5.2005 passed in OAA No.70 of 1994 on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad, whereunder the application filed by the appellant, claiming compensation of Rs. 1,50,000/- for the injuries sustained by him on account of accidental fall from Train No.7086 at Anantapur at 9.30 p.m. on 3.12.1993, was dismissed.

(2.) Appellant is the applicant in the said O.A.A. and respondent is the South Central Railways.

(3.) It is an unfortunate case that twice the matter was remanded to the Tribunal for determination. Though some lacunae have been pointed out in the order impugned, instead of remanding the matter which pertains to the year 1995, at this length of time, for consideration afresh, I am of the considered opinion that on the basis of the evidence available on record, the matter can be disposed of by this Court.