NERELLA RAMULU Vs. G M SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) This judgment, according to law, based on the 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 Railway Claims Tribunal Act, 1987, questioning the validity and legality of the adjudication made by and set forth in para 2, infra.

(2.) Order dated 28.6.1996 of Railway Claims Tribunal, Secunderabad Bench, Secunderabad, on its file, made in O.A.A. No. 12 of 1995.

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