JASWINDER KAUR Vs. RAJINDER KAUR

JUDGEMENT

(1.) REPLY filed on behalf of respondent No. 3 is taken on record.

(2.) IT is the case of the applicant/appellants that the decision dated 21.7.2008 could not come to his knowledge as it was not communicated to him and he could come to know of it only when he visited the office of his counsel. The aforesaid ground for condonation of delay taken by the applicant/appellants though has been denied by respondent No. 3, however, the reply is vague.

(3.) THIS appeal has been filed by the claimants for enhancement of compensation challenging the settlement of compensation taken before the Lok Adalat.