DIVISIONAL CONTROLLER NEKRTC Vs. MALLAPPA

JUDGEMENT

(1.) This is an appeal filed by the appellants questioning the validity of the judgment and award dated 17.09.2009 in MVC No.308/2007 passed by the Presiding Officer, Fast Track Court-I and Additional M.A.C.T., Koppal (hereinafter referred to as "the Tribunal" for short)

(2.) Germane facts for the disposal of this appeal are as under:-

(3.) It is that judgment, which is under challenge in this appeal.