DASARATH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D C K Hazarika, learned counsel for the appellant. None appears on call for the NF Railway though the designation of the Standing counsel and names of appellant's counsels are reflected in the causelist. Hence, the matter is heard ex-parte against the respondent.

(2.) At the outset, the learned counsel for the appellant by relying on the provisions of Rule 21 of the Railways Claims Tribunal Rules, 1989 framed under the Railways Claims Tribunal Act, 1987 has submitted that although as per the order sheet of the learned Tribunal, by order dated 10.5.2007, it is recorded that issues were framed, but in the judgment impugned in the present appeal, neither issues are mentioned nor there is any determination by the learned Tribunal on any of the issues so framed.

(3.) It would be relevant to set out the provisions of Rule 21 of the Railways Claims Tribunal Rules, 1989 which reads as follows: