UNION OF INDIA THROUGH G M NORTHER RAILWAY Vs. KAUSHILYA AND 4 ORS
LAWS(ALL)-2017-10-277
HIGH COURT OF ALLAHABAD
Decided on October 12,2017

Union Of India Through G M Norther Railway Appellant
VERSUS
Kaushilya And 4 Ors Respondents

JUDGEMENT

Mahendra Dayal, J. - (1.) I have heard learned counsel for the parties and have perused the record.
(2.) Since, the controversy involved in all the aforesaid appeals is similar in nature, therefore, all the aforesaid appeals are being taken up together and are decided by a common judgment.
(3.) All the appeals have been filed by the Union of India through General Manager, Northern Railway assailing the award, passed by the Railway Claims Tribunal, Lucknow, whereby the respondents have been awarded compensation.;


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