MANISH Vs. PURUSHOTTAM

JUDGEMENT

(1.) This appeal under Order XLIII Rule 1 of C.P.C. is filed against the order passed by Third Additional M.A.C.T., Indore in M.J.C. No.35/2013 on 13.07.2013 by which dismissed the application under Order IX Rule 13 of C.P.C.

(2.) Respondents filed a Claim Case No. 7/2009 against the appellant claiming compensation on account of motor accident.

(3.) Thereafter, appellant filed an application under Order IX Rule 13 of C.P.C. 1for setting aside the exparte award. After enquiry, learned Tribunal dismissed the application. Being aggrieved by this order, present appeal has been filed.