MAHESH CHANDRA SHARMA,J. - (1.) This appeal have been filed against the impugned judgment and award passed by the Judge, MACT.
(2.) Brief facts of the case are that with regard to the accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned wherein.
(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 award. Against the impugned award, the insurance company has preferred the instant appeal for the relief as prayed for.;