S. NARAYAN REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant in the present appeal is challenging the order dtd. 3/10/2019 passed in O.A. 251 of 2014 by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar.

(2.) The brief facts of the case are as follows:

(3.) Learned counsel for the Appellant earnestly made the following submissions in support of his contentions: