SHEKHAR B.SARAF, J. - (1.) An unmeritorious point is raised at the behest of the appellants without any foundation either in the pleadings or in the evidence adduced in the trial court.
(2.) A plea of compensation on future prospect is advanced by the learned Advocate appearing on behalf of the appellants when there is no whisper far to speak of slightest whisper in the claim petition or the evidence adduced by the appellants/claimants.
(3.) A practise has developed at the Bar in citing innumerable decisions, some may have remote nexus with the points involved in the appeal, some completely foreign or alien thereto. Extracting and segregating one observations from the judgment and treating the same to be the ratio thereof has become rampant without venturing to read the facts of the particular case and the decision that has been taken thereupon.;