UNION OF INDIA Vs. JALAL UDDIN

JUDGEMENT

(1.) Heard Mr. G. Goswami, learned counsel for the appellant and Mr. J. Mollah, learned counsel for the respondent.

(2.) In this appeal, under Sec. 23 of the Railway Claims Tribunal Act, 1987, the appellant has challenged the correctness or otherwise of the judgment and order dtd. 26/8/2016, passed by the Railway Claims Tribunal, Guwahati Bench (Tribunal hereinafter), in O.A. IIu. 107/2012.

(3.) It is to be noted here that vide judgment and order dtd. 26/8/2016, the learned Tribunal had directed the appellant herein to pay a sum of Rs.4,00,000.00with interest @ 6% per annum, from the date of filing of the claim application, i.e. 3/10/2012, till the date of the order, within a period of 60 days from the date of passing of the order and failing to which, the amount shall carry interest @ 9% per annum from the date of filing of the claim petition till realization. Background Facts: