SUDAMA Vs. LALSINGH

JUDGEMENT

(1.) Mr. Akhilesh Gupta, learned Counsel for the appellants. None for respondent No. 1 although served by affixture of notice on his last known address.

(2.) None for respondent No. 2.

(3.) That the respondent No. 2 was proceeded ex parte as stated in the impugned award and the impugned award has been passed by saddling liability to pay the awarded sum jointly and severally, so in such circumstances, keeping in view the provisions of Order XLI, Rule 14(4) of CPC, notice against respondent No. 2 is hereby dispensed with, if the same has not been served till date.