Gauhati High Court
Smti. Menaka Roy And Anr vs The Union Of India on 6 November, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010186372019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : MFA 248/2019
1:SMTI. MENAKA ROY AND ANR
W/O- LATE KANURAM ROY
2: MINATI ROY
D/O- LATE KANURAM ROY
R/O- VILL.- 1 NO. HATIGARH
P.S. KOSHUGAON
P.O. GURUFELA
DIST.- KOKRAJHAR
ASSAM
PIN- 783360
VERSUS
1:THE UNION OF INDIA
REP. BY THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
GUWAHATI-11.
Advocate for the Petitioner : MR J MOLLAH
Advocate for the Respondent : SC, NF RLY
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 06-11-2019 Heard Ms. S. Das, learned counsel for the appellant and Mr. B. Sharma, learned Standing counsel, N.F. Railway.
This appeal under section 23 of the Railway Claims Tribunal Act, 1987 is against the order Page No.# 2/2 dated 13.05.2019 passed by the learned Railway Claims Tribunal, Guwahati Bench, Guwahati in original claim application No.OA-II-u-78/2017 by which the claim petition was dismissed.
The appeal is admitted for hearing.
Call for the records.
As the respondents are in attendance, no steps is required to be taken by the appellant. However, one extra copy of the memo appeal with all enclosures may be furnished to the learned Standing counsel, N.F. Railway in 2(two) days.
List the matter after 6(six) weeks awaiting receipt of records.
JUDGE Comparing Assistant