SABINA,J. - (1.) Appellant has filed this appeal, challenging the award passed by the Tribunal dated 12.11.2017, whereby claim petition filed by the claimants was allowed.
(2.) Learned counsel for the appellant has submitted that the Tribunal had erred in deciding Issue No. 1 in favour of the claimants as the claimants had failed to examine any eye-witness to prove the said issue. Hence, the claim petition was liable to be dismissed.
(3.) Learned counsel for the claimants has opposed the appeal and has submitted that the claim petition was liable to be allowed, although, no eye-witness was examined by the claimants. In support of his argument he has placed reliance on the decision of this court in Smt. Rama Soni and Ors. v. Sher Khan and Ors. S.B. Civil Miscellaneous Appeal No. 281/1996 decided on 13.10.2006 , in Lrs. of Deep Singh v. Surendra Singh and Ors. S.B. Civil Miscellaneous Appeal No. 487/2004 decided on 29.7.2016 and in Rugga Singh and others v. Prem Singh and others 2006 ACJ 1453 .;