GAURI SHANKAR SAH Vs. UNION OF INDIA

JUDGEMENT

(1.) None appears on behalf of the appellant. Mr. Binod Jee Verma, has appeared for the respondent-Railways.

(2.) I have heard Mr. Binod Jee Verma, learned counsel for the Railways and I have perused the materials on records.

(3.) This appeal is directed against the judgment and order dated 23.9.2011 passed by the Member (Technical), Railway Claims Tribunal, Patna Bench, Patna in Claim Application No. O.A. 0009 of 2010 whereby the claim case has been rejected.