MADHORAO Vs. RATTESINGH

JUDGEMENT

(1.) Though this appeal is listed for orders on admission, however, with consent of learned counsel for the appellant, it is finally heard. Notice to opposite party has not been issued. Record is received.

(2.) This appeal has been filed against the award dtd. 28/4/2023 passed in M.A.C.C. No. 92/2018 ( Madhorao Vs. Ratte Singh and others) by the learned Second Additional M.A.C.T., Multai, District Betul.

(3.) The appeal has been filed on the ground that learned Tribunal has dismissed the claim petition filed for compensation on the ground that no motor accident causing serious injuries and permanent disability took place. It is submitted that since police has filed charge-sheet and appellant had produced eye-witnesses, therefore, Court should have awarded compensation and should not have dismissed the claim petition.