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The Railway Claims Tribunal Act, 1987 18. Procedure and powers of Claims Tribunal 1. The Claims Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and, subject to the other provisions of this Act and of any rules, the Claims Tribunal shall have powers to regulate its own procedure including the fixing of places and times of its enquiry. 2. The Claims Tribunal shall decide every application as expeditiously as possible and ordinarily every application shall be decided on a perusal of documents, written representations and affidavits and after hearing such oral arguments as may be advanced. 3. The Claims Tribunal shall have, for the purposes of charging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:- a. Summoning and enforcing the attendance of any person and examining him on oath; b. Requiring the discovery and production of documents; c. Receiving evidence on affidavits; d. Issuing commissions for the examination of witnesses or documents; e. Reviewing its decisions; f. Dismissing an application for default or deciding it ex parte; g. Setting aside any order of dismissal of any application for default or any order passed by it ex parts; h. Any other matter which may be prescribed.    |
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