JUDGEMENT
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(1.) Heard Shri Praveen Kumar Srivastava, learned counsel for the appellant.
(2.) This FAFO is directed against the order dated 04.04.2016 as well as the order dated 18.08.2015 passed by Railway Claim Tribunal Gorakhpur Bench, Gorakhpur in Case No. OA/01/120/2000/G.D.
(3.) Facts of the case briefly stated are that the opposite party booked a tank Wagon bearing No. CR 45608 from Budge Budge to Gonda on 01.03.1997 with top and bottom seals. The said tank wagon was discovered at destination in leaking condition and joint dip certificate was issued which revealed short delivery of 23775 ltrs. of high speed diesel.;
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