MAHESH CHANDRA SHARMA,J. - (1.) Heard learned counsel for the parties and after hearing both the parties, the appeal is being disposed of at this stage.
(2.) Brief facts of the case are that this appeal has been filed against the impugned judgment and award passed by the MACT.
(3.) At the very outset, learned counsel for the appellant's submits that the learned Tribunal while passing the impugned award has not taken into consideration the objections which he has raised by way of aforesaid appeal. The finding of learned Tribunal on issue no. 3 is contrary to the material available on record. Thus, the impugned award passed by the learned Tribunal qua issue no. 3 be quashed and set aside and the matter be remanded to the learned Tribunal with the direction to decide the matter afresh in the light of grounds which he has raised by way of aforesaid appeal.;