MAHESH CHANDRA SHARMA,J. - (1.) Defect/s is/are waived. These appeals have been filed against the impugned judgement and award under appeal.
(2.) Brief facts of the case are that an accident occurred in the present case and with regard to an accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein. 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 judgement and award under appeal.
(3.) Against the impugned judgement and award under appeals, the appellant/s preferred the instant appeals for the relief as prayed for in it.;