Page No.# 1/2 vs The Union Of India
2023 Latest Caselaw 467 Gua

                                                                   Page No.# 1/2

GAHC010016962023




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

                                    Case No. : MFA/9/2023

            KALPANA BORDOLOI AND 3 ORS.
            W/O LATE SIMANTA BORDOLOI.

            2: BARAKHA BORDOLOI
             D/O LATE SIMANTA BORDOLOI
             REPRESENTED BY APPELLANT NO. 1.

            3: NAVAJIT BORDOLOI
             S/O LATE SIMANTA BORDOLOI
             REPRESENTED BY APPELLANT NO. 1.

            4: SANTI BORDOLOI
             MOTHER OF LATE SIMANTA BORDOLOI
            ALL ARE RESIDENTS OF VILL.- PASCHIM NAGAON
             P.O.- JAGIROAD
             P.S.- JAGIROAD
             DIST.- MORIGAON
            ASSAM PIN- 782410

            VERSUS

            THE UNION OF INDIA
            REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI- 1.


Advocate for the Petitioner   : MS. S P DAS

Advocate for the Respondent : DY.S.G.I.
                                                                    Page No.# 2/2

                                    BEFORE
                      HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                     ORDER

Date : 08.02.2023

Heard Mr. J. Mollah, learned counsel for the appellants.

By this appeal under Section 23 of the Railway Claims Tribunal Act, 1987, the appellants have prayed for setting aside the impugned judgment, dated 21.10.2022, passed by the Railway Claims Tribunal, Guwahati, in O.A. No. II U-63/2020.

Admit this appeal.

Call for the LCRs.

List this matter after 3 (three) weeks.

JUDGE

Comparing Assistant