Kerala High Court
Union Of India Represented By vs Nandini K.N on 30 April, 2009
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.M.JOSEPH
&
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
MONDAY, THE 2ND DAY OF SEPTEMBER 2013/11TH BHADRA, 1935
MFA.No. 254 of 2009 ( E )
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AGAINST THE ORDER IN OA 26/2007 of RAILWAY CLAIMS TRIBUNAL, ERNAKULAM
DATED 30-04-2009
APPELLANT(S):
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UNION OF INDIA REPRESENTED BY
GENERAL MANAGER, SOUTHERN RAILWAY, CHENNAI.
BY ADVS.SMT.A.RAJESWARI, SC, RAILWAYS
SMT.REZIYA.P.A.,SC, RAILWAYS.
RESPONDENT(S):
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NANDINI K.N., W/O.LATE PRABHAKARAN UNNI,
RESIDING AT DOOR NO.VI/676 THOTTUPALAM,
MARUTHA ROAD P.O, PALAKKAD PIN 678 007.
BY ADV. SRI.MARTIN G.THOTTAN.
THIS MISC. FIRST APPEAL HAVING BEEN FINALLY HEARD ON
02-09-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MFA.No. 254 of 2009 ( E )
APPENDIX
PETITIONER'S ANNEXURES :-
ANNEXURE A1 : TRUE COPY OF the ORIGINAL APPLICATION FILED BEFORE
THE RAILWAY CLAIMS TRIBUNAL, ERNAKULAM BENCH.
ANNEXURE A2 : TRUE COPY OF THE REPLY STATEMENT FILED BY THE
PETITIONER BEFORE THE RAILWAY CLAIMS TRIBUNAL,
ERNAKULAM BENCH.
RESPONDENTS EXHIBITS : NIL.
//TRUE COPY//
P.A TO JUDGE
amk
K.M.JOSEPH & A.HARIPRASAD, JJ.
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M.F.A No.254 OF 2009
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Dated this the 2nd day of September, 2013.
J U D G M E N T
K.M.Joseph, J.
It is submitted on behalf of the appellant that the appeal may be allowed to be withdrawn. Hence, appeal is dismissed as withdrawn.
Sd/-
K.M.JOSEPH, JUDGE.
Sd/-
A.HARIPRASAD, JUDGE.
//True Copy// P.A to Judge amk