Mahesh Chandra Sharma, J. - (1.) The instant appeal has been filed against the impugned judgment and award dated 18.3.2010 passed by the learned Addl. District & Sessions Judge (Fast Track) & Judge, MACT, Sikar ('the Tribunal' for short hereinafter) wherein following award has been passed: ...[VERNACULAR TEXT OMITTED]...
(2.) Brief facts of the case are that with regard to the accident involved, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein.
(3.) Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment & award.;