NATIONAL INSURANCE CO LTD Vs. JAGANNATH

JUDGEMENT

(1.) These appeals have been filed against the impugned judgment and award under appeals.

(2.) Brief facts of the case are that an accident occurred in the present case and with regard to an accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein. 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 and award under appeal.

(3.) Against the impugned judgment and award under appeal, the appellant preferred the instant appeals for the relief as prayed for in it. 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.