RAHUL TRADING CO. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. M. Sarma, learned counsel representing the appellant as well as Mr. H.P. Goala, learned counsel appearing for the respondents.

(2.) This is an appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 against the judgment and order dtd. 26/2/2021 passed in Original Application No.OA III-304/2011 by the Railway Claims Tribunal, Guwahati Bench.

(3.) Three consignments of onions in train load were booked under Invoice No/RR No 02+03/212004096+97, 05+06/212004132+33, 07/212004166 on 27/5/2010, 07/06/2010, 23/6/2010 from MGG to CGS. The value of the claim was Rs.40,6892.00.