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Kalandi Charan Sahoo v. South-East Central Railways
Factual and Procedural Background
This opinion concerns an appeal filed by the claimants-appellants against the judgment/award dated 4.9.2013 passed by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar, in O.A.57 of 2009. The Tribunal had dismissed the claim application and passed a nil award. The appeal challenges this decision.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court considered the submissions made by the parties and examined the findings and reasons assigned by the Railway Claims Tribunal in the impugned award. Upon review, the court found no infirmity in the Tribunal's decision that would justify interference with the award dismissing the claim. The reasoning reflects a deference to the Tribunal's factual and legal conclusions.
Holding and Implications
The appeal is dismissed.
The direct effect of this decision is the affirmation of the Railway Claims Tribunal's dismissal of the claim application and the nil award. No broader legal precedent or implications are discussed in the opinion.
S.C. Parija, J.:— Heard learned counsel for the parties.
2. This appeal by the claimants-appellants is directed against the judgment/award dated 4.9.2013, passed by the Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar, in O.A.57 of 2009, dismissing the claim application and passing nil award.
3. Considering the submissions made and keeping in view the findings of the learned Tribunal given in the impugned award and the reasons assigned in support of the same, I do not find any infirmity, so as to warrant any interference.
4. The appeal being devoid of merit, the same is accordingly dismissed.
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