SHA CHAMPALAL JAWAHARLAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS misc. appeal under Section 23 of the Railway Claims Tribunal Act, 1987 is directed against the order dated 06.05.1998 passed by the Railway Claims Tribunal, Jaipur (for short 'the Tribunal' herein after), whereby the application filed by the appellant was partly allowed.

(2.) HEARD Counsel for the parties.

(3.) LEARNED Counsel has contended that Rule 21 of the Rules of 1989 provides framing and determination of issue. Sub -rule (1) of Rule 21 provides that after considering the reply, the Tribunal shall ascertain upon what material propositions of fact or of law the parties are at variance and shall thereupon proceed to frame and record the issues upon which the right decision of the case appears to it to depend.