A.James vs Union Of India
2022 Latest Caselaw 291 Mad

                                                                        C.M.A.No.827 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 05.01.2022

                                                     CORAM:

                                  THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                               C.M.A.No.827 of 2015

                     A.James                                                .. Appellant


                                                          Vs.


                     Union of India
                     Owning Southern Railway
                     represented by General Manager
                     Chennai-600 003.                                       .. Respondent

                     PRAYER: Civil Miscellaneous Appeal is filed under Section 23 of the
                     Railway Claims Tribunal Act 54 of 1987 against the order dated
                     30.01.2015 made in OA (II-U) 41/2014 passed by the Railway Claims
                     Tribunal, Chennai Bench.


                                         For Appellant    : Mr.S.Umapathy
                                         For Respondent   : Ms.A.Shrijayanthy




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https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.No.827 of 2015

                                                                              V.M.VELUMANI,J.

                                                                                                Kj

                                                        JUDGMENT

(The matter is heard through “Video-conferencing”)

The learned counsel appearing for the appellant has reported no

instructions. Recording the said submission made by the learned counsel

appearing for the appellant, the Civil Miscellaneous Appeal stands

dismissed. No costs.

05.01.2022

kj

To

The Railway Claims Tribunal Chennai Bench.

C.M.A.No.827 of 2015

https://www.mhc.tn.gov.in/judis