- (1.) Summons of respondent No.1 received back unserved for want of 'complete address'.
(2.) Counsel for the appellants submits that as the appeal has been filed for enhancement of compensation and liability has been fixed on the insurance company as well without any right of recovery, service of respondent No.1 may be dispensed with. Ordered accordingly.
(3.) Respondent No.2 is not present despite service through affixation. He is proceeded against ex-parte. Mr.B.S.Taunque, Advocate has put in appearance on behalf of respondent No.3.;