ANITA Vs. DINESH SANKHALA

JUDGEMENT

(1.) Heard learned counsel for the parties and after hearing both the parties, these appeals are being disposed of at this stage.

(2.) Brief facts of the case are that these appeals have been filed against the impugned judgment and award under appeals.

(3.) At the very outset, learned counsel for the claimant-appellant/s submits that the learned Tribunal while passing the impugned award has not taken into consideration the objections which he has raised by way of aforesaid appeal. The finding of learned Tribunal on issue no.2 and 3 is contrary to the material available on record. Thus, the impugned award passed by the learned Tribunal qua issue no.2 and 3 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 aforesaid appeals. On the other hand, the learned counsel for the Ins. Company-respondent/s though opposed the same but requested that the learned Tribunal may be directed to hear him/them at the time of deciding the matter afresh on the aforesaid issue/s, and he may be permitted to raise all the objections and the grounds as have been raised in this appeal.