UNIQUE COAL TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Rathi, learned counsel for the appellant. Also heard Ms. U. Chakraborty, learned standing counsel for Respondent Railways.

(2.) The claimant as appellant has preferred this appeal u/s 23 of the Railway Claims Tribunal Act, 1987 against the judgment and order passed by the Railway Claims Tribunal, Guwahati Bench dtd. 20/3/2013 in Claim Application No.243/2005.

(3.) The case of the appellant/claimant is that the appellant is a firm under the name & style M/s Unique Coal Traders, having its permanent office at Ram Kumar Plaza Market, Chatribari, Guwahati, Assam and is engaged in the business of coal. The appellant approached the learned Tribunal as an applicant for refund of Rs.50,494.00 on account of shortage of goods. The claim of the applicant in the learned Tribunal was that the respondent had charged freight for 2466.1 MT of coal instead of 2404.4 MT of coal in a transaction of Train Load Consignment from Jogighopa to Sealdah under Invoice No.28 to 54 vide Railway Receipt No.743687 to 743713 dtd. 16/3/2003.