Gauhati High Court

Tulsi Gowala And Anr vs The Union Of India on 8 May, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

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GAHC010170252023




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

                              Case No. : MFA/63/2023

            TULSI GOWALA AND ANR
            W/O LATE GURUPRASAD GHATOWAL
            RESIDENT OF VILLAGE BALIPARA TE, PS CHARIDUAR, DIST
            SONITPUR,ASSAM

            VERSUS

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

            2:SRI SAHID GHATOWAL

            S/O LATE GURUPRASAD GHATOWAL
            RESIDENT OF VILLAGE BALIPARA TE
            PS CHARIDUAR
            DIST SONITPUR
            ASSA

For the Petitioner(s)        : None appears.

For the Respondent(s)        : Mrs. R. Devi, Standing Counsel



                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                     ORDER

Date : 08.05.2024

1. This is an appeal under Section 23 of the Railway Claim Tribunal Act, 1987 against the judgment and order dated 14.06.2023 passed by the learned Page No.# 2/2

Railway Claims Tribunal, Guwahati Bench in OAIIu-71/2022.

2. Appeal is admitted.

3. Call for the records.

4. Mrs. R. Devi, the learned Standing counsel appears for the Respondents and accepts notice. Accordingly, no further notice is required to be served upon the Respondents.

5. List the matter for hearing after receiving the records.

JUDGE

Comparing Assistant