ROOPA SHARMA Vs. MANOJ KUMAR GUPTA

JUDGEMENT

(1.) Instant appeal has been preferred against the impugned judgment dated 21.03.2011 whereby, ld. Tribunal has dismissed the claim petition filed by the appellant.

(2.) Ld. Tribunal has passed the aforementioned order on recording that appellant was partially cross-examined, thereafter, she did not tender herself for further cross-examination in spite of the directions of the court. Even on request of the mother of the appellant, the matter was adjourned for completing the evidence, however, in spite of that she did not appear.

(3.) The evidence of the appellant was closed on 11.08.2009. The appellant neither move any application nor made herself available for crossexamination before the ld. Tribunal.