HARI CHIRAYARUKIL PADMARAJAN Vs. ANAND A NAIK

JUDGEMENT

(1.) Heard.

(2.) The above appeal takes exception to the Judgment and award dated 11.8.2015 passed by the MACT, Margao. Since, the judgment was apparently passed against the dead person, the impugned judgment and award passed by the learned MACT is quashed and set aside and the file is remanded to the MACT for a consideration afresh on merits. Parties are directed to appear before the learned MACT on 30th instant at 10.00 hours. The appeal stands disposed off accordingly.

(3.) Authenticated copy of this order be duly furnished to the parties.