SHANKAR LAL GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) With consent of the parties, both these appeals are being heard together and are being disposed of by this common order, since the point involved in both the appeals is common.

(2.) The plaintiff Shankar Kumar Gupta is the appellant in both the Miscellaneous appeals. Miscellaneous Appeal no, 197 of 1993 arises out of an order dated 26.2.1992, in Claim Application No. 3/8/75 and Miscellaneous Appeal No. 198 of 1993 arises out of an order dated 11.9.1992 in R.C.T. No. 3/8/74, both passed by the Railway Claims Tribunal, Patna Bench.

(3.) The only grievance of the appellant in these appeals is that the Railway Claims Tribunal has interpreted the relevant Rule, namely, Rule 141 (1)(a)(xvi) of General Rules, under Part I of Goods Tariff No. 39, issued under Section 77-B (4) of the Indian Railways Act, 1890.