KISHAN LAL MANJHI Vs. KUSUM PATHAK

JUDGEMENT

(1.) Heard Mr. Ramawatar Sharma, counsel appearing on behalf of the appellants.

(2.) Nobody appears on behalf of the respondents.

(3.) This appeal has been filed for setting aside the order dated 26.07.2004 passed by the First Additional District Judge, Jamshedpur in Misc. Case No. 3/2001 arising out of ex-parte judgment dated 22nd June, 1999 and award dated 1.10.1999 passed by the Third Additional District Judge-cum-Motor Vehicles Accident Claims Tribunal, Jamshedpur in Compensation Case No. 38 of 1992, whereby the learned court has been pleased to reject the prayer of the appellants to set aside the aforesaid ex-parte judgment dated 22.06.1999 and award dated 01.10.1999 passed in the said Compensation Case No. 38 of 1992 and refused to restore the said compensation case to its original position.