Mr. Moti Chalitar Baitha And Anr vs Union Of India Through The General ...
2023 Latest Caselaw 1374 Bom

                                                                           35-fa518-2021.doc


                      AGK
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL NO.518 OF 2021


                      Moti Chalitar Baitha & Anr.                  ... Appellants
                                 V/s.
         Digitally
                      Union of India                               ... Respondent
         signed by
         ATUL
ATUL     GANESH
GANESH   KULKARNI
KULKARNI Date:
         2023.02.09
         10:57:34
         +0530


                      Mr. Deepak V. Sadvilkar for the appelants.
                      Mr. T.J. Pandian for the respondent.

                                                  CORAM : AMIT BORKAR, J.

                                                  DATED      : FEBRUARY 8, 2023
                      P.C.:

1. As the first appeal is by the claimant seeking compensation under the provisions of the Railway Claims Tribunal Act, 1987 which has been dismissed by the impugned judgment and order, arguable questions are raised.

2. Admit.

3. Appellants to file private paper-book within one (1) year from today, failing which the first appeal shall stand dismissed without further reference to the Court.

(AMIT BORKAR, J.)