BHAGIRATH Vs. MANOHAR LAL

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment and award under appeal whereby the learned Tribunal granted only claim of Rs.2500/- to the claimants against the death of Bhagirath.

(2.) Brief facts of the case are that a claim petition was filed by the claimant for the injuries sustained by him in the accident. Reply to the claim petition was filed. On the basis of pleadings of the parties, the learned Tribunal framed as many as five issues and after that, evidence was produced. The learned Tribunal thereafter passed by impugned award dated 27.3.2006 granting compensation of Rs.2500/- to the claimant. Hence this appeal has been preferred.

(3.) Learned counsel for the appellant has contended that the learned Tribunal has failed to appreciate each and every aspect of the matter as also the evidence available on record. The award passed by the learned Tribunal is illegal, without jurisdiction and contrary to the facts of the case. Hence impugned award deserves to be modified/enhanced.