UNION OF INDIA Vs. RUSTOM ALI

JUDGEMENT

(1.) THIS is an appeal filed under Section 23 of the Railways Claims Tribunal Act, 1987 by the defendant (union of India Railways) against the order dated 7.1.2013 passed by the Railway Claims Tribunal/GB/Guwahati in O.A.No.IIu 26/GHY/2010/0019.

(2.) BY impugned order/judgment, the Tribunal allowed the claim petition in part of the plaintiff (claimant) by decreeing his suit/claim and awarding a total sum of Rs. 4 lacs by way of compensation for the death of his mother.

(3.) HAVING heard the learned counsel for the appellant (defendant/Union of India - Railways) and on perusal of the record of the case, I am of the considered opinion, that the appeal has no merit and hence it is liable to be dismissed in limini.