BHAGWAN SAHAI Vs. HARI PRASAD & ORS.

JUDGEMENT

(1.) THE instant appeal has been filed by the claimant appellant against the judgment and award passed by MACT.

(2.) E . Converso, the learned counsel for the respondents defended the impugned award and stated the same to be just and apposite.

(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.