Atul Kumar Jain, J. - (1.) IN all these four appeals, disputed questions to be considered by this court are same and so by consent of both the parties in all these four appeals, and looking to the convenience of this court also, these appeals are being hereby decided by this common order.
(2.) CIVIL Misc. Appeal No. 4833/2012 relates to judgment dated 04.09.2012 of Railway Claims Tribunal, Jaipur in O.A. III/19/2009 and amount involved in this Civil Misc. Appeal is refund of Rs. 10,86,048/ -. S.B. Civil Misc. Appeal No. 4835/2012 relates to judgment dated 04.09.2012 of Railway Claims Tribunal, Jaipur in O.A. III/23/2009 and amount involved in this Civil Misc. Appeal is refund of Rs. 11,31,312/ -.
(3.) S .B. Civil Misc. Appeal No. 4874/2012 relates to judgment dated 05.09.2012 of Railway Claims Tribunal, Jaipur in O.A. III/21/2009 amount involved in this Civil Misc. Appeal is refund of Rs. 11,28,145/ -.;