UNION OF INDIA Vs. KAMAKHYA TRANSPORT PVT. LTD.

JUDGEMENT

(1.) All the four petitions are taken up together as they have arisen out of the common judgment and order dated 19.01.2016, passed by the learned Railway Claims Tribunal, Guwahati Bench at Guwahati.

(2.) The MFA No.80/2016 is preferred against the impugned order passed in the Claim Application No.OA-III 229/2012, the MFA No.57/2016 is preferred against the impugned order passed in the Claim Application No.OA-III 228/2012, the MFA No.28/2016 is preferred against the impugned order passed in the Claim Application No.OA-III 185/2012 and the MFA No.29/2016 is preferred against the impugned order passed in the Claim Application No.OAIII 184/2012.

(3.) Heard Mrs. U. Chakraborty, learned standing counsel appearing for the appellant Railway as well as Ms. M. Sharma, learned counsel appearing for the private respondents.