- (1.) This appeal has been filed against the Award dated 8.11.2010 passed by Judge, Motor Accident Claims Tribunal Sikar in MACT case No. 287/2008 by which the claim petition filed by the claimant was rejected.
(2.) The facts have been set out in the impugned judgment and hence I am not repeating the same here except wherever necessary.
(3.) Mr. Ashok Sharma, learned counsel for the claimant appellant made a request to this court that in the award dated 8.11.2010 passed by Judge, Motor Accident Claims Tribunal Sikar in MACT case No. 287/2008 by which the claim petition filed by the claimant was rejected, has not properly given opportunity to the claimant to produce evidence. The issues 3 and 4 were not properly considered by the MACT. In these circumstances, the learned counsel for the appellant in this appeal prays that the matter should be remanded back to the MACT to decide the matter as a fresh on issues 3 and 4 after providing opportunity to the appellant to produce proper evidence.;