Jyotirmay Bhattacharya, J. - (1.) This first appeal is directed against the judgement and/or award passed by the Learned First Additional District Judge (L.A. Judge), Burdwan on 11th April, 2001 in L.A. Case No. 115 of 1996 at the instance of the referring claimant.
(2.) As a matter of fact, the requiring body was not a party in the reference case before the learned L.A. Judge. No notice was sent to the requiring body in connection with the said reference case. The reference case being L.A. Case No. 115 of 1996 was decided in the absence of the requiring body. The requiring body felt aggrieved as compensation amount payable by the requiring body was enhanced substantially by the learned L.A. Judge without hearing the requiring body.
(3.) Hence, the instant appeal was filed by the requiring body after obtaining leave from this Court, as a party affected by the impugned award.;