TAKHAT SINGH Vs. RATAN LAL

JUDGEMENT

(1.) NOTICES were issued to the respondent Nos. 1 to 4 by registered A.D. post, but the same have not been received back. Therefore, we presume service under Order 5, Rule 19 -A, Civil Procedure Code, effected on the said respondents. Though the office has listed this appeal for default in depositing paper -books' costs, in our opinion, it is not necessary, as the appeal can be disposed of right now.

(2.) COUNSEL heard.

(3.) CONSIDERING the peculiar circumstances of the case, we quash the award and restore the claim petition of the appellant and direct the Tribunal to issue notices to respondent Nos. 1 to 4 in ordinary manner as well as by registered A.D. post and also to make an order for substituted service by affixture as provided under Order 5, Rule 20, Civil Procedure Code. We direct the parties to appear before the Tribunal on 8th of January, 1993. On that date the appellant shall take all steps for issuance of notices as ordered. As the claim is pending since 1982, the Tribunal is further directed to see that the proceedings are disposed of as far as possible within a period of six months from 8.1.1993.