- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 30.11.2011, passed by the learned Motor Accidents Claims Tribunal, Palwal (hereinafter called the 'Tribunal') vide which the claim petition filed by the appellants-claimants has been dismissed.
(2.) Learned counsel for the appellants-claimants contended that the evidence of the appellants-claimants was closed by the learned Tribunal vide order dated 21.04.2011. The said order was assailed by the claimants by filing the civil revision No.7320 of 2011 and they were afforded one clear and effective opportunity to adduce their evidence vide order dated 29.11.2011, but the learned Tribunal dismissed the claim petition vide impugned award dated 30.11.2011 without affording them the opportunity to lead the evidence as per the order passed by this Court. Thus, he contended that the impugned award is illegal.
(3.) Learned counsel for the Insurance Company cannot dispute the aforesaid factual position.;