Page No.# 1/3 vs Union Of India
2023 Latest Caselaw 4320 Gua

                                                                Page No.# 1/3

GAHC010126912023




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

                           Case No. : MFA/95/2023

         AMINA KHATUN AND 4 ORS.
         MOTHER OF THE DECEASED
         RESIDENT OF VILLAGE RAJBARI GRANT,PO SOLOGURI, PS DHING, DIST
         NAGAON, ASSAM 782123

         2: MAHUDA KHANUN
          DAUGHTER OF THE DECEASED
         RESIDENT OF VILLAGE RAJBARI GRANT
         PO SOLOGURI
          PS DHING
          DIST NAGAON
         ASSAM 782123
         TO BE REPRESENTED BY PET. NO. 1

         3: MAJONI KHATUN
          DAUGHTER OF THE DECEASED
         RESIDENT OF VILLAGE RAJBARI GRANT
         PO SOLOGURI
          PS DHING
          DIST NAGAON
         ASSAM 782123
         TO BE REPRESENTED BY PET. NO. 1

         4: MARAJUL HOQUE
          SON OF THE DECEASED
         RESIDENT OF VILLAGE RAJBARI GRANT
         PO SOLOGURI
          PS DHING
          DIST NAGAON
         ASSAM 782123
         TO BE REPRESENTED BY PET. NO. 1

         5: MOFIDA KHATUN
          DAUGHTER OF THE DECEASED
                                                                        Page No.# 2/3

            RESIDENT OF VILLAGE RAJBARI GRANT
            PO SOLOGURI
            PS DHING
            DIST NAGAON
            ASSAM 782123
            TO BE REPRESENTED BY PET. NO.

            VERSUS

            UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER NF RAILWAY,MALIGAON,
            GUWAHATI 11



Advocate for the Petitioner   : G UDDIN

Advocate for the Respondent : SC, NF RLY




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 13.10.2023 Heard Ms. P. Adhikari, learned counsel for the appellants.

This is an appeal filed under Section 23 of the Railway Claims Tribunal Act, 1987 against the judgment and order dated 22.05.2023, passed in Claim Application No. OAIIU- 24/2021 by the Member of (Judicial) Railway Claims Tribunal, Guwahati Bench.

Call for the records.

The appeal is admitted for hearing by issuing rule returnable in 4 (four) weeks.

The learned counsel for the appellants shall take steps within 2 (two) days for service of notice on the respondent by serving a copy of the appeal as Page No.# 3/3

well as steps on the learned DSGI.

List after 4 (four) weeks.

JUDGE

Comparing Assistant