) vs The Union Of India
2025 Latest Caselaw 2303 Gua

Gauhati High Court

) vs The Union Of India on 24 January, 2025

                                                                          Page No.# 1/2

GAHC010007852025




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

                                   Case No. : MFA/1/2025

            AMBIKA DANGI AND 3 ORS
            W/O. LATE KESHAB DANGI @ KESHAB BHANGI

            2: ADITYA DANGI
             S/O. LATE KESHAB DENGI @ KESHAB BHANGI (REP. BY APPELLANT NO.
            1)

            3: INDRAMAYA BHANGI
             M/O. LATE KESHAB DANGI @ KESHAB BHANGI

            4: GANESH BAHADUR BHANGI
             F/O. LATE KESHAB DANGI @ KESHAB BHANGI
            ALL ARE R/O. DEUCHUNGA
             P/S. DEUCHUNGA
             P/O. DEUCHUNGA
             DIST. TAMUPUR
            ASSAM
             PIN-781364

            VERSUS

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



Advocate for the Petitioner   : MR J MOLLAH, MRS. A BHANU,MS. S P DAS

Advocate for the Respondent : DY.S.G.I., MS. B SARMA(C.G.C)




                                         BEFORE
                                                                       Page No.# 2/2

                      HONOURABLE MRS. JUSTICE MALASRI NANDI

                                       ORDER

24.01.2025 Heard Mr. J. Mollah, learned counsel for the petitioner and Ms. B. Sarma, learned CGC.

This appeal has been preferred under Section 23 of the Railway Claims Tribunal Act, 1987 against the impugned judgment dated 15.10.2024 passed by the Railway Claims Tribunal, in original Claim Application No. 97/2023.

Appeal is admitted.

No formal notice required to be served upon the respondent as because Ms. B. Sarma, learned CGC has entered appearance.

Extra copy of the petition shall be provided to Ms. B. Sarma, learned CGC.

Call for the trial court records.

Registry to procure the same.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant