MOTILAL AND ORS. Vs. MANGI BAI AND ORS.

JUDGEMENT

(1.) The instant appeal has been filed against the impugned judgment and award dated 10.3.2010 passed by the Judge, MACT, Baran. Brief facts of the case are that on 3.6.2008 at about 2.30 pm when the deceased Chittarlal was going from Chowki Borda to Bamla in the tractor bearing No. RJ -28RA -1794, suddenly deceased Chittarlal fell down from the tractor and in the result, the Chittarlal was died on spot. With regard to the aforesaid accident, a claim petition was filed on behalf of the claimant's claiming compensation as mentioned therein.

(2.) Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment & award dated 10.3.2010.

(3.) Against the impugned judgment and award dated 10.3.2010, the appellant/non -claimants preferred the instant appeal for the relief as prayed for in it.