A.S. Gill, J.@mdashHeard learned counsel for the parties.
2. The grievance of the appellant against the order of the Tribunal in brief is that despite the fact that the appellant was bedridden, the case was
closed for want of evidence and the claim petition was dismissed.
3. We have perused the record as well as the order of the Tribunal. It is a fit case where the appellant should have been granted another
opportunity for producing evidence. With this observation, the appeal is allowed and the case is remanded to the tribunal to be taken up at the
stage it was dismissed allowing one more opportunity to the appellant to produce his entire evidence on his own responsibility. The parties, through
their counsel, are directed to appear before the Tribunal on 26.3.2001.
4. Appeal allowed.
