PRADEEP RAYGONDA PATIL Vs. SOU SUREKHA MAKARAND KONNUR

JUDGEMENT

(1.) None is present on behalf of the respondents. It is stated they have duly served and proof of service is also made available.

(2.) We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocate for the appellant and on perusal of the material available in the appeal paper book.

(3.) In view of plea taken by the present appellant who is original O. P. No.3 in the complaint that the District Forum has proceeded to pass the award impugned in this appeal against him ex parte without serving its process that we summoned the Record and Proceeding of District Forum, Kolhapur and the said record is made available.