DHARMENDRA SINGH Vs. NAGGAJI

JUDGEMENT

(1.) BY this miscellaneous appeal under Order 43 rule 1 read with section 151 of the CPC, appellants Dharmendra Singh and Mahesh have challenged the Award dated 4.9.2013 passed by the First Additional Member, MACT, Ratlam in Claim Case No.3/2013.

(2.) BRIEFLY stated the facts are that the application had been filed under Order 9 rule 13 of the CPC before the trial Court for setting aside the ex parte order passed by it. However, the same has been rejected and hence, the present appeal.

(3.) BRIEF facts of the case in the nutshell are that in the original claim case respondent Naggaji has filed a claim for compensation without issuing any legal notices by the registered A.D. or by giving any notices to the other side. The matter had been decided by ex parte and Award for Rs.33,000/ - as compensation has been awarded to the claimant.