(1.) This judgment, according to law, based on the legal material placed, on Record, arises out of Civil Miscellaneous Appeal, filed by the sole appellant, against respondent Nos. 1 to 4, under Section 23 of the Railway Claims Tribunal Act, 1987, questioning the, validity and legality of the adjudications made by, and set forth in paragraph 2 infra.
(2.) Orders, dated 10-9-1997, of the Railway Claims Tribunal, Secunderabad made in O.A.A. No. 20 of 1997 of its file.
(3.) Perused the material papers of the Record.