Page No.# 1/2 vs The Union Of India
2023 Latest Caselaw 3080 Gua

                                                                 Page No.# 1/2

GAHC010112792023




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : MFA/45/2023

            KALPANA SAHA AND 2 ORS.
            W/O LATE PRABIR KUMAR SAHA,
            PERMENANTLY RESIDING AT EAST KHAGRABARI, PS PUNDBARI, DIST
            COOCHBEHAR, W.B (PRESENTLY RESIDING AT BARPETA, ASSAM

            2: SRI RAJIB SAHA
             S/O LATE PRABIR KR SAHA

            PERMENANTLY RESIDING AT EAST KHAGRABARI
            PS PUNDBARI
            DIST COOCHBEHAR
            W.B (PRESENTLY RESIDING AT BARPETA
            ASSAM

            3: MISS PRIYANKA SAHA
             D/O LATE PRABIR KR SAHA

            PERMENANTLY RESIDING AT EAST KHAGRABARI
            PS PUNDBARI
            DIST COOCHBEHAR
            W.B (PRESENTLY RESIDING AT BARPETA
            ASSA

            VERSUS

            THE UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER N.F RAILWAY, MALIGAON,
            ASSAM, 781011
            PRESENTED BY LD. SC, NF RAILWAY



Advocate for the Petitioner   : MS J KALITA
                                                                            Page No.# 2/2

Advocate for the Respondent : DY.S.G.I.




                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

11.08.2023 Heard Ms. J. Kalita, learned counsel for the appellants, who have preferred this appeal under Section 23 of the Railway Claims Tribunal Act, 1987 against the judgment and order dated 28.02.2021 passed in OA-IIu-02/2021 by the Railway Claims Tribunal, Guwahati Bench.

By the aforesaid judgment and order, the claim of the appellants has been rejected.

Admit.

Call for the records.

Ms. P. Baruah, learned counsel appearing on instructions of Shri B. Deka, learned CGC accepts notice on behalf of the sole respondent.

List this case after 6(six) weeks along with report of LCR.

JUDGE

Comparing Assistant