NARESH @ NARENDRAKUMAR SHANTILAL JAIN Vs. CHANDULAL DAHYABHAI PATEL

JUDGEMENT

(1.) Shri Baiju S. Joshi, learned counsel for the appellant; none for the respondents though served.

(2.) The injured claimant, being aggrieved by the award dated 29.11.84 passed by the M.A.C.Tribunal, Himmatnagar [S.K.] in M.A.C. Petition No. 410 of 82 is before this Court seeking enhancement of the compensation.

(3.) From the records, it does not appear that anybody has challenged the findings recorded against the interest of the respondent either by filing Cross Objections or by filing a counter appeal, under the circumstances, this Court is not required to detail the facts regarding the accident, nature of the injuries suffered and the liability of the other side.