DAMAN SHIKHA Vs. DINESH KUMAR GAJBHIYE

JUDGEMENT

(1.) No one appeared on behalf of the appellant-claimant even when the matter is taken up in the second round of hearing in post lunch session.

(2.) This case is listed as Targeted for Hearing and Disposal.

(3.) Looking to the pendency of the case of the appellant since 2013, taking into consideration that this appeal is only for enhancement of award which is to be considered by this Court based on the documents and evidence available on record and also considering the precedents of the Hon'ble Supreme Court on the issue involved as in this case, we have taken up the appeal for hearing in absence of learned counsel for the appellant.