Sudama Das and Others vs Union Of India through the General Manager Eastern Railway Kolkata

Sanjay Kumar Dwivedi, J

I.A. No.387 of 2025 has been filed for condoning the delay of 8 days in filing the present appeal.

Learned counsel for the appellant submits that in preparation of the present appeal such delay has occurred and in view of that the same may kindly be condoned.

Learned counsel appearing on behalf of the respondent/ Eastern Railways, Kolkata has got no serious objection if the said delay is condoned.

For the reasons stated in the instant I.A the Court finds that sufficient ground has been made out for condonation of the delay of 8 days in preferring the instant appeal and as such, the said delay is hereby condoned.

The instant I.A stands allowed and disposed of.

The learned counsel for the appellant submits that compensation claimed by the appellant has been rejected by the learned Railway Claims Tribunal, Ranchi Bench, Ranchi on erroneous ground.

Call for the Trial Court Records.

The learned counsel for the sole respondent submits that he will assist the Court on the law point on the next date of listing.

Let this matter appear on 26.3.2025.