MEENA DEVI Vs. ANIL KUMAR SHUKLA

JUDGEMENT

(1.) CERTIFIED copy of the impugned award has not been placed on record of this case. An application for exempting the appellant from filing certified copy of the impugned award was rejected vide order dated 24.8.2009. Thus, I find that the present appeal is not properly constituted as mandated under Order 41 Rule 1 CPC. Dismissed. Appeal dismissed.