GULLIPALLI LAXSHMIKANTHAMMA Vs. GENERAL MANAGER SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) This judgment, according to law based on legal material placed on record, by both the parties, arises out of a civil miscellaneous appeal filed by the sole appellant against the sole respondent under section 23 of the Railway Claims Tribunal Act, 1987, questioning the validity and legality of the adjudication made by and as set forth in para 2 infra.

(2.) The order dated 21.7.1997 of the Railway Claims Tribunal, Secunderabad made in O.A.A. No. 130 of 1996 on its file.

(3.) Perused the material papers of the record.