LAWS(DLH)-2013-10-351

BRIJ KISHORE Vs. SANDEEP KUMAR

Decided On October 25, 2013
BRIJ KISHORE Appellant
V/S
SANDEEP KUMAR Respondents

JUDGEMENT

(1.) NOTICE issued to respondent no. 3. Ld. Counsel named above accepts notice on behalf of the said respondent.

(2.) WITH the consent of counsels for the parties, instant appeal is taken up for final disposal.

(3.) THE instant appeal has been filed for enhancement of the compensation amount as noted above.