MAHESH CHANDRA SHARMA,J. - (1.) Instant civil misc. appeal has been filed against the impugned judgment and award under appeal.
(2.) Brief facts of the case are that the claimant/s filed claim petition before the learned Claims Tribunal claiming compensation.
(3.) Thereafter, notices were issued. Reply to the claim petition was filed before the learned Claims Tribunal. On the basis of the pleadings of the parties, the learned Claims Tribunal framed the issues.;