UNION OF INDIA Vs. BAJRANGLAL JUGALKISHORE

JUDGEMENT

(1.) THIS appeal is at the instance of the Eastern railway and is directed against the award passed by the Railway Claims tribunal, Calcutta, in Claim Application No. 574 of 1999 thereby allowing the claim petition by directing the Railway Authority to pay Rs. 23,116/ -.

(2.) THE facts giving rise to filing of this appeal may be summed up thus:-

(3.) BEING dissatisfied, the Railway Authority has come up with the present appeal.