NINGAWWA Vs. FAKKIRAPPA

JUDGEMENT

(1.) The appellants are before this Court aggrieved by the judgment and award dated 11.06.2012 passed by the Addl. MACT, Saundatti ('Tribunal', for short) in MVC No.1224/1999.

(2.) Heard. Admit.

(3.) With the consent of both the sides, the above appeal is taken up for final disposal at the stage of admission itself.