(1.) The present appeal has been preferred on being aggrieved by and dissatisfied with the order/award dtd. 6/10/2010 passed by the Hon'ble Member Technical of the Railway Claims Tribunal, Calcutta Bench at Kolkata in claim application no. A/699/2002 under Sec. 124(A) of the Railways Act, 1989, thereby dismissing the claim application. It is submitted by the appellant that the Tribunal passed the order under appeal without considering materials on record and without proper appreciation of the evidence brought before it.
(2.) The facts of the case is as follows:-
(3.) On hearing the matter and considering the materials on record, the Tribunal dismissed the claim application, hence the present appeal.