The Ministry of Railways were all along concerned about the delays taking place in settlement of railway claims. It was well known that initially claims cases were filed against the Railways in the district Courts and it used to take a number of years before these claim cases could be decided. After the decision, if one of the parties was not satisfied with the same, they could go in appeal to the High Court having territorial jurisdiction and finally to the Supreme Court, if the judgment of the High Court was not acceptable to either of the parties. With a view to cut down these delays and to ensure customer satisfaction. Ministry of Railways have established the Railway Claims Tribunal after the Railway Claims Tribunal bill was passed by the Parliament on 23rd December, 1987. The Railway Claims Tribunal started functioning w.e.f. 8-1M989. The objective of establishing the Railway Claims Tribunal was to provide for enquiring into and determining claims against the railway a ....