- (1.) Leave granted.
(2.) When a Motor Accidents Claims Tribunal passed an award against the appellant, a statutory appeal has been preferred before the High Court. But the appeal was dismissed in limine without considering the issues involved in the appeal. The Division Bench of the High Court has passed only two sentences for disposing of the said appeal, which are the following: "Having heard the learned counsel for the appellant, we are of the opinion that no arguable point arises in this appeal. Both the appeal and the application are thus dismissed accordingly. "
(3.) We agree with the learned counsel for the appellant that the High Court should have dealt with the issues raised by the appellant instead of merely saying that there is no arguable point involved. We, therefore, set aside the impugned judgment dated 27.7.1999 and remit the appeal back to the High Court for disposal of it afresh in accordance with law. This appeal is disposed of accordingly. Appeal allowed.;