CHARAN G. N. Vs. UMA SHANKAR B. L.

JUDGEMENT

(1.) Though this appeal is listed for orders today, with the consent of both the parties, the appeal is taken up for final disposal.

(2.) The present appeal is filed by the claimant under Section 30(1) of Employees Compensation Act, 1923 (hereinafter referred to as 'E.C. Act' for short) calling in question the judgment and award passed in E.C.A. No.6/2017 dated 14.09.2018 on the file of Principal Senior Civil Judge-Cum- M.A.C.T.-IV, Hosapete (hereinafter referred to as 'Trial Court' for short), whereby the claim petition filed by the appellant came to be dismissed.

(3.) Facts germane for disposal of this appeal are as under: