RESHU Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the Judgment dtd. 29/11/2011 passed by the Railway Claim Tribunal, Chandigarh in Case No. OA-II- 140/2010, by virtue of which the claim application filed by the applicants/appellants under Sec. 16 of the Railways Claims Tribunal Act, 1987, has been dismissed by the Tribunal.

(2.) The Tribunal, considering the pleadings of the parties, framed following issues:

(3.) The issues No. 1 and 2 being intertwined, were taken up together for consideration by the Tribunal.