MAHENDRA PRASAD GUPTA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) No one appears on behalf of the appellant.

(2.) Heard learned counsel for the respondent.

(3.) In the present appeal the appellant is challenging the order dated 21.3.2013 passed by the Railway Claims Tribunal, Patna in O.A. No.00060 of 2003 by which the Tribunal has rejected the claim application of the appellant.