PANDURANG GUNJAL Vs. SHYAMSINGH B THAKUR

JUDGEMENT

(1.) THIS Appeal was notified on the cause list on earlier occasion i. e. on 25-6-2003. The learned advocate appearing for the appellant at that time was present. However, nobody was present on behalf of the Respondents. Hearing of the appeal was adjourned to one week.

(2.) HEARD learned Advocate appearing on behalf of the Appellant. today also none present for the Respondents.

(3.) BRIEF facts leading to the filing of the application (non-Fatal) W. C. A. No. 5/1982 before the learned commissioner for workmen's compensation can be summarized as under