UNION OF INDIA Vs. AMBA INDUSTRIES

JUDGEMENT

(1.) Heard Mr. B. Devi, learned standing counsel, NF Railway, appearing for the appellant, and Mr. A. Goyel, learned counsel appearing for the respondents.

(2.) This appeal under section 23 of the Railways Claims Tribunal Act, 1987 is directed against the judgment and award dated 12.11.2010, passed by the learned Railway Claims Tribunal, Guwahati Bench, Guwahati, in Claim Application No. 478/2006.

(3.) Facts, leading to the filing of this appeal, may be stated in brief, as follows: