Page No.# 1/2 vs The Union Of India
2025 Latest Caselaw 7941 Gua

Gauhati High Court

Page No.# 1/2 vs The Union Of India on 22 October, 2025

                                                                        Page No.# 1/2

GAHC010096622025




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

                                   Case No. : MFA/20/2025

            SANTAN BASUMATARY AND ANR
            - W/O LATE NAYAN BASUMATARY

            2: DHINOLA BASUMATARY

             D/O LATE NAYAN BASUMATARY
             ALL ARE PERMANENTLY RESIDING AT VILL. TILAPARA F.T.V.
             NO. 1
             P.S. .NAGAON
             DIST. HOJAI
             PIN 782435
             ASSAM

            VERSUS

            THE UNION OF INDIA
            REPRESENTED BY THE GENERAL MANAGER, SOUTH CENTRAL RAILWAY,
            SECUNDERABAD.



Advocate for the Petitioner   : Devarshi Sen Deka, MR B C DAS

Advocate for the Respondent : DY.S.G.I., MS. K PHUKAN (C.G.C.)




                                   BEFORE
                 HONOURABLE MR. JUSTICE MRIDUL KUMAR KALITA

                                           ORDER

22.10.2025

1. Heard Mr. D.S. Deka, learned counsel for the appellants. Also heard Ms. K. Page No.# 2/2

Phukan, learned CGC for the sole respondent.

2. This appeal under Section 23 of the Railway Claims Tribunal Act, 1987, has been filed by the appellants impugning the judgment and order dated 30.01.2025 passed by the learned Railway Claims Tribunal, Guwahati Bench in O.A. No. IIU- 03/2024 whereby the said original application was dismissed by the Railway Claims Tribunal, Guwahati.

3. The appeal is admitted. No formal notice need to be issued as learned CGC has already appeared for the respondent.

4. Let the records of O.A. No. IIU-03/2024 is called for from the Railway Claims Tribunal, Guwahati Bench.

5. List this matter after receipt of the Trial Court Records.

6. The name of Mr. D.S. Deka is reflected as engaged counsel for the appellant in the cause list in support.

JUDGE

Comparing Assistant