SATPAL Vs. DHANPATI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the present appellants challenging an Award passed by the Motor Accident Claims Tribunal. The High court has disposed of the appeal with the following words:

(3.) It is hardly necessary point out that disposal of the statutory Appal was not in accordance with Laws high court has not considered any convenious issue involved in the appeal. In a similar situation this court has set aside such a judgment of the High court (vide order dated 10/05/1999 in Civil Appeal No. 3013 of 1999 : United India insurance Co. Ltd. v. Kanwal Nain Sachdeva and. Ors. ). No other course is possible in this appeal as well.