BALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the Union of India.

(2.) The instant appeal under Sec. 23(1) of the Railway Claims Tribunal Act, 1987 has been preferred against the order dtd. 17/10/2012 passed in Claim Application no. OA 00038 of 2001 by the learned Member (Technical), RCT, Patna, whereby he was pleased to dismiss the claim application filed by the appellant.

(3.) At the outset it is submitted by learned counsel for the appellant that I.A. no. 8281 of 2017 has been filed by the appellant praying therein for condonation of delay of two days in filing of the appeal.