M.C. Sharma, J. - (1.) THIS appeal has been filed by the claimants appellant against the judgment passed by the Tribunal. Brief facts of the case are that initially Matadeen filed a claim petition before the Tribunal with regard to injuries sustained by him in an accident, which is said to have taken place on 15.7.2007. After filing of the claim petition, Matadeen died, as such his Legal Representatives were taken on record. Notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the judgment dated 30.8.2012 dismissing the claim petition.
(2.) BEING dissatisfied with the aforesaid judgment, the claimants have filed the aforesaid appeal.
(3.) LEARNED counsel for the appellants has contended that the Tribunal has committed gross error while dismissing the claim petition ignoring the oral as well as documentary evidence adduced by the claimants. Hence, the impugned judgment passed by the Tribunal should be set -aside. Having heard the learned counsel for the appellants and carefully perused the relevant material on record, I am in agreement with the observations made by the Tribunal, the relevant part whereof is reproduced as under: Looking to the facts and circumstances of the case, I am in unison with the findings arrived at by the learned Tribunal. Hence, 1 do not think it just and proper to interfere in the impugned judgment passed by the learned Tribunal and thus, the appeal filed by the claimants is hereby dismissed after confirming the judgment passed by the learned Tribunal. ;