Section 32 in The Railway Claims Tribunal (Procedure) Rules, 1989
32. Review of decision.
(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.(2)[ Where it appears to the Tribunal that there is no sufficient ground for a review, it shall reject the application and its reasons for so doing] [ Substituted by G.S.R. 173(E), dated 16-3-2005 (w.e.f. 16-3-2005).].(3)Where the Tribunal is of the opinion that the application for review should be granted, it shall grant the same:Provided that no such application shall be granted without previous notice to the opposite party to enable him to appear and be heard in support of the order, a review of which is applied for.
