Page No.# 1/2 vs The Union Of India
2025 Latest Caselaw 8839 Gua

Gauhati High Court

Page No.# 1/2 vs The Union Of India on 24 November, 2025

                                                                          Page No.# 1/2

GAHC010224462025




                                                                   undefined

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

                                   Case No. : MFA/64/2025

            DIPIKA BEZBARUAH AND 3 ORS
            W/O- LATE BALO BEZBARUAH

            2: KISHOR BEZBARUAH
             S/O- LATE BALO BEZBARUAH


            3: HIMANGSHU BEZBARUAH
             S/O- LATE BALO BEZBARUAH


            4: NANDITA BEZBARUAH
             D/O- LATE BALO BEZBARUAH
            ALL ARE RESIDENTS OF VILLAGE MUGKUCHI
             P.S.-NALBARI
             DISTRICT - NALBARI
            ASSA

            VERSUS

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



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

Advocate for the Respondent : DY.S.G.I., SC, NF RLY
                                                                                    Page No.# 2/2

                                            BEFORE
                     HON'BLE MR. JUSTICE MRIDUL KUMAR KALITA
                                            ORDER

24/11/2025

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

2. This appeal under Section 23 of the Railway Claims Tribunal Act, 1987 has been preferred by the appellants impugning the judgment dated 03.07.2025 passed by the Railway Claims Tribunal in Original Claim Application No. 71/2024.

3. The appeal is admitted.

4. Since the appellants have already served notice upon the Central Government counsel representing the respondents, no formal notice need to be issued to the said respondents.

5. Let the records of the Original Claim Application No. 71/2024 be called for from the concerned Railway Claims Tribunal.

6. Registry to take steps for requisitioning the aforesaid records.

7. List this matter after 4 (four) weeks, on a date to be fixed by the Registry, on receipt of the original records from the Trial Court.

JUDGE

Comparing Assistant