DHONDIBA SAKHARAM THANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. P.S. Pawar, Advocate holding for Mr. V.S. Bedre, Ihe learned Counsel for the appellant and Mr. P.B. Warale, the learned A.G.P. for the respondent.

(2.) THIS is an appeal preferred by the original claimant against the Judgment and Award dated 19th September, 1.987, passed by IInd Joint Civil Judge, Senior Division, Ahmednagar in L.A.R. No. 30/1979.

(3.) ON notice being served, the original respondent/State put an appearance through the learned District Government Pleader. However, the respondent/State had not filed any written statement and learned District Government Pleader relied upon the award itself.