RAJ KANWAR Vs. MEETHA LAL

JUDGEMENT

(1.) SINCE all the aforesaid five appeals arise out of one judgment and award passed by MACT, hence the arguments have been heard together and they are being decided by this common judgment.

(2.) AT the very outset, learned counsel for the claimants submits that the learned Tribunal while passing the impugned award has not taken into consideration the objections which he has raised by way of the aforesaid appeals. The finding of the learned Tribunal on issue no.4 is contrary to the material available on record. Thus, the impugned award passed by the learned Tribunal qua issue no. 4 be quashed and set aside and the matter be remanded to the learned Tribunal with the direction to decide the matter afresh in the light of objections which he has raised by way of the aforesaid appeals.

(3.) IN my considered view, the learned Tribunal while passing the impugned award has not gone through the facts of the case and passed the impugned award surreptitiously. Thus, the impugned award passed by the learned Tribunal needs interference by this Court.