UNION OF INDIA Vs. JAIPRAKASH ASSOCIATES LIMITED

JUDGEMENT

(1.) Heard Mrs. U. Chakraborty, learned Senior Railway Counsel appearing for the appellant and Ms. M. Sharma, learned counsel appearing for the respondent.

(2.) This is an appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 challenging the judgment and award dtd. 13/9/2011 passed by the Railway Claims Tribunal, Guwahati Bench in Original Application No. III1325/2007 (Old), OA-I/GHY/2007/1325 (New).

(3.) On 31/1/2007, M/S Joyprakash Associates Limited (hereinafter referred to as the respondent only) send a consignment of 147480 bags of cement from JPRG - SATNA to GOM. At the time of unloading of the consignment at its destination, it was found that 1638 bags of cement were missing.