BHAWANI TRADING CO. Vs. UNION OF INDIA

JUDGEMENT

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

(2.) This is an appeal under Sec. 23 of the Railway Claims Tribunal Act, 1987 against the judgment and order dtd. 8/3/2013 passed by the Railway Claims Tribunal, Guwahati Bench in Original Application No.182 of 2002.

(3.) The appellant filed the Original Application before the Tribunal seeking refund of Rs.17,500.00 for short delivery of 1750 kgs of rice @ Rs.10.00 per kilogram.