Section 4 in The Railway Claims Tribunal (Procedure) Rules, 1989
4. [ Language of the Claims Tribunal. [Substituted by G.S.R. 509(E), dated 15-6-1994 (w.e.f. 15-6-1994). ]
(1)The pleadings before the Claims Tribunal may, at the option of the respective parties, be either in English or in Hindi.(2)All orders and judgments of the Claims Tribunal may, at the option of the Claims Tribunal, be either in Hindi or in English.]
