Page No.# 1/2 vs The Union Of India
2025 Latest Caselaw 9700 Gua

Gauhati High Court

Page No.# 1/2 vs The Union Of India on 18 December, 2025

                                                                         Page No.# 1/2

GAHC010037492025




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

                                   Case No. : MFA/6/2025

            ARPANA BARUAH AND ORS
            W/O. SRI MANOJ BORAH

            2: MONOJ BORAH
             S/O. LT. BHOLA BORAH

            3: MRIGANKA BORAH
             S/O. MONOJ BORAH

            ( THE APPELLANT NO. 3 IS THE MINOR SON OF APPELLANT NO. 1 AND
            NO. 2 WHO IS REPRESENTING BY THEM)
            ALL OF THEM ARE PERMANENTLY RESIDING AT- R/O. VILL.- KAMAR
            CHUBURI
             BISHWAJIT BORA PATH
             WARD NO. 7
             P/O. AND P/S. TEZPUR
             DIST. SONITPUR
             ASSAM
             PIN-784001

            VERSUS

            THE UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI-11, ASSAM



Advocate for the Petitioner   : MR D C K HAZARIKA, MS J KALITA,MS J BEZBARUAH,MR N
C K HAZARIKA

Advocate for the Respondent : MR. C K S BARUAH (C.G.C),
                                                                          Page No.# 2/2


                                    BEFORE
                  HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                      ORDER

Date : 18.12.2025

1. Heard Ms. J. Bezbaruah, the learned counsel for the appellant. Also heard Mr. C. K. S. Baruah, the learned Central Government counsel for the respondent.

2. This appeal under Section 23 of the Railways Claims Tribunal Act 1987 has been preferred by the appellants impugning the judgment and order dated 29.11.2024 passed by the learned Railway Claims Tribunal Guwahati Bench in the Original Application No. IIu-4/2024.

3. The appeal is admitted.

4. Since, Mr. C. K. S. Baruah has appeared for the sole respondent, no formal notice need to be issued to the respondent.

5. This appeal is admitted.

6. Let the records of the aforementioned Original Application be called for from the Railway Claims Tribunal.

7. Registry to take steps for requisitioning the records.

8. Let this matter be listed after four weeks on receipt of the records.

JUDGE

Comparing Assistant