UNION OF INDIA Vs. NUMALIGARH REFINERY LTD

JUDGEMENT

(1.) Heard Mrs. Uma Chakraborty, learned Special Railway counsel assisted by Ms. M Chattarjee, appearing for the appellant (in MFA 142/2019) and Respondent (in MFA 82/2019), hereinafter 'Railways'. Also heard Ms. M Sharma, learned counsel for the appellant (in MFA 82/2019) and respondents (in MFA 142/2019), hereinafter 'NRL'.

(2.) These two appeals, MFA 142/2019 filed by the Union of India (Railways) against the M/s Numaligarh Refinery Ltd. (NRL) and MFA 82/2019 filed by M/s Numaligarh Refiner Ltd. (NRL) against the Union of India (Railways), under Sec. 23 of the Railway Claims Tribunal Act, 1987 arises from the Judgment and Order dtd. 30/11/2018, passed by the learned Railway Claims Tribunal in Claim Application. No. OA-III-32/2016and the common order dtd. 21/10/2016 passed in Misc. Appl. No. 17/2016.

(3.) The case of the claimant before the learned Tribunal may be summarized as follows:-