Rajasthan High Court - Jaipur
Kanchan Singh vs Ratan Lal on 9 January, 2013
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR JUDGMENT S.B. Civil Misc. Appeal No. 917/2009 (Kanchan Singh Versus Ratan Lal Mali & Others) Date of Judgment :: 9th January, 2013 HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. B.C. Rawat, counsel for the appellants BY THE COURT:
This appeal has been filed against the judgment and award passed by MACT.
Having heard the learned counsel for the appellant and carefully perused the impugned award including the relevant material on record, the impugned award is found not to have suffered from any legal flaw, rather it is found to be just and apposite, based on cogent finding, with which I fully concur. For the reasons stated, I do not find any ground to interfere in the impugned award passed by the learned Tribunal and the appeal filed by the appellant being bereft of any merit deserves to be dismissed, which stands dismissed accordingly after confirming the judgment and award passed by the learned Tribunal.
(MAHESH CHANDRA SHARMA),J.
DK All corrections made in the judgment / order have been incorporated in the judgment / order being E-mailed.
Dilip Khandelwal P