Section 32(1) in The Railway Claims Tribunal (Procedure) Rules, 1989
(1)Any person considering himself aggrieved by any order of the Tribunal from which no appeal is allowed [or from which appeal is allowed, but has not been preferred] [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ] and who on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, desires to obtain a review of the order made against him, may apply for review of a final order not being an interlocutory order, to the Tribunal.
