ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed by the claimants against the final judgment and order dated 23.03.2015 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in SBCMA No. 1739 of 2007 whereby the High Court dismissed the appeal filed by the claimants and affirmed the award dated 05.12.2005 passed by the MACT Chomu (Jaipur) in MAC Case No. 48/2005.
(3.) In order to appreciate the issues arising in the case, it is necessary to set out the relevant facts hereinbelow.;