JAGESHWARI DEVI, WIFE OF LATE SIWAN PASWAN, RESIDENT OF VILLAGE+P.O.+P.S. Vs. THE UNION OF INDIA THROUGH THE GENERAL MANAGER, EAST CENTRAL RAILWAY, HAJIPUR

JUDGEMENT

(1.) This file is brought under the heading "For Hearing Under Order XLI Rule 11 Code of Civil Procedure ".

(2.) Heard the parties.

(3.) This is an appeal preferred against the judgment and order dated 8th Aug., 2013 passed by Dr. B. Roy, learned Member (Technical), Railway Claim Tribunal, Patna Bench, Patna in Claim Application No.-OA 00180 of 2003.