ASSOCIATED CEMENT COMPANY LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an appeal under S. 23 of Railway Claims Tribunal Act, 1987 against the order dated 29th January, 1996, passed by Railway Claims Tribunal, Bench Bhopal, in O. A. No. 42/91. The disposal of this appeal shall also govern the disposal of Misc. Appeal No. 627/96, 628/96, 630/96, 631/96, 632/96, 633/96, 636/96, 637/96, 639/96, 640/96 and 641/96, as identical questions of facts and law arise in all these cases.

(2.) The case of the appellant, in a nutshell, is as follows :

(3.) In the connected cases similar claims have been made by the appellant for different distances and to different destinations. However, in all these cases, the substance of claim is the same i.e. refund of excess freight charged for the distance not covered by the goods.