JUDGEMENT
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(1.) Heard Shri A. K. Bhatnagar, learned counsel for the appellant and Shri Mahendra Kumar Misra, learned counsel for the respondent.
(2.) A short question is involved in the aforesaid appeal.
(3.) The appellant had filed a claim petition before the Railway Claims Tribunal at Lucknow which was registered as case No.OC9700312 in respect of short delivery of fertilizer (Urea) for a sum of Rs.25,116/- booked under R.R. No.000681 dated 16.01.1993 from Kribhco Siding to Lakhimpur.;
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