MASTER RAM BAHADUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 15.9.2015 (Annexure P-4) passed by learned Railway Claims Tribunal, Chandigarh Bench, dismissing the application for amendment of the claim petition, petitioner has approached this Court by way of present revision petition.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.