RUKMANI JAIN Vs. AHRI L SARIKAMNTH NAYAK

JUDGEMENT

(1.) The appellants have challenged the award of the learned Tribunal whereby their claim petition was dismissed.

(2.) The accident dated 23rd May, 2003 resulted in the death of Manak Chand. The deceased was survived by his widow, two sons, daughter and father who filed claim petition before the learned Tribunal.

(3.) The accident occurred at Erode, Tamil Nadu and the learned Tribunal dismissed the claim petition on the short ground that there is no jurisdiction in this matter.