UNION OF INDIA Vs. ARUHANT INTERNATIONAL LTD

JUDGEMENT

(1.) Heard Mrs. U. Chakraborty, learned Special Senior counsel, Railways for the appellant. Also heard Ms. M. Sharma, learned counsel for the respondent.

(2.) This application, filed under Sec. 23 of the Railway Claims Tribunal Act, 1987, is against the Judgment dtd. 13/9/2011 passed by the learned Railway Claims Tribunal at Guwahati Bench, Guwahati, in Claim Application No. OA.1216/2007. The ld. Tribunal had allowed the claim of the present respondent/applicant for compensation of Rs.4,23,109.00 (Rupees Four Lakhs Twenty-Three Thousand One Hundred and Nine) only, along with interest at 6% per annum from the date of filing the claim petition. The claim was for the refund of freight overcharges paid on an incorrect distance and punitive charges for overloading a wagon in violation of Ss. 72, 73, and 78 of the Railway Act, 1989.

(3.) Being highly aggrieved and dissatisfied with the Judgment dtd. 13/9/2011 passed by the learned Railway Claims Tribunal (hereinafter referred to as 'ld. RCT') at the Guwahati Bench, Guwahati, in Claim Application No. OA.1216/2007, the appellant has filed the instant appeal, praying for setting aside of the aforementioned order.