LAWS(KAR)-2020-1-240

PURANDARA Vs. HARIPRASAD C.B.

Decided On January 14, 2020
Purandara Appellant
V/S
Hariprasad C.B. Respondents

JUDGEMENT

(1.) This appeal is filed by the father of the claimant challenging the judgment and award dated 28.4.2014 passed by the Senior Civil Judge and MACT, Sakaleshpur in MVC 1928/2011.

(2.) Brief facts of the case:

(3.) The learned counsel for the claimant has raised the following contentions: