UNION OF INDIA Vs. MANOHAR KANWAR

JUDGEMENT

(1.) I have heard learned counsel for the appellant-Union of India and perused the records of this case.

(2.) This appeal has been preferred by the appellant-Union of India (Northern Railway) assailing the Judgment and Award dtd. 10/10/2018 passed in O.A. No.OA-llu/CDG/2016/54 by the Railway Claims Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as "the Tribunal").

(3.) Brief facts which are necessary to be discussed for consideration of this appeal stand enumerated as under:-