M.C. Sharma, J. - (1.) This appeal has been filed by the RSRTC against the judgment and award dated 15.10.2005 passed by MACT Neem Ka Thana in Claim Case No. 100/2003. Brief facts of the case are that the claimant filed a claim petition with regard to injuries sustained by him in an accident, which is said to have taken place on 23.10.2002, by RSRTC bus No. RJ 23 P 2220.
(2.) Thereafter notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment and award dated 15.10.2005, decreeing an amount of Rs. 47,500/ - as compensation in favour of claimant.
(3.) Being aggrieved by the aforesaid judgment and award passed by the Tribunal this appeal has been filed by RSRTC.;