SHANTI Vs. BANARASI

JUDGEMENT

(1.) Being aggrieved with the award dated 28-8-2002 passed in Claim Case No. 8/99 by the First Additional Motor Accident Claims Tribunal, Raigarh, the appellants/claimants have filed this appeal.

(2.) By the said award, the claim petition filed by the appellants/claimants has been dismissed by the Claims Tribunal.

(3.) The facts, briefly stated, are as under: