MAHESH CHANDRA SHARMA,J. - (1.) This civil misc. appeal has been filed against the impugned judgment and award under appeal.
(2.) Brief facts of the case are that a claim petition was filed by the claimant's with regard to an accident involved in it whereby he/they claimed compensation.
(3.) Notices to the claim petition were issued to the opposite side. Written statement to the claim petition was filed. On the basis of the pleading of both the parties the learned Tribunal framed the issues. After hearing both the parties, the learned tribunal passed the impugned Judgment and award. Against the impugned judgment and award instant civil misc. appeal has been preferred.;