Saumitra Dayal Singh, J. - (1.) The present set of appeals arise from ten similar orders passed by the Railway Claims Tribunal, Ghaziabad, dated 6.8.2014. The Tribunal has rejected the ten separate claims made by the Indian Oil Corporation Ltd., as time barred. Since the facts of all cases are similar, the facts in FAFO No.3076 of 2014 pertaining to claim petition No. OA/III/564/07/Mathura alone are being noted in detail.
(2.) The appellant states it had entered into twelve contract/s with the Indian Railways (hereinafter referred to as the Railways), to transport bulk quantities of Bitumen to the New Guwahati railway station. The dispatches were made on different dates.
(3.) Admittedly, the freight rates as were agreed between the parties were paid by the appellant to the Railways, at the relevant time, without any let or objection, upon the goods being delivered at the New Guwahati Railway Station. Details of the twelve transactions are given below: JUDGEMENT_48_LAWS(ALL)11_2018_1.html 3076/2014 304271 03/02/2002 3077/2014 604942 31/08/2000 While individual claims giving rise to the present set of appeals appear to have been lodged; rejected; claim petitions filed and rejected and; appeals (this set) filed in the first ten cases noted above, there is no dispute involved with respect to the last two transactions;