SATWANTI Vs. RAJENDER SINGH

JUDGEMENT

(1.) RULE.

(2.) With the consent of the parties, the matter has been heard and disposed of by this order.

(3.) Though respondents 1 and 2 have not been served but as they were ex-parte before the Tribunal and the compensation under the award is to be paid only by respondent no.3, I have not considered it necessary to serve the said respondents.