USHA H Vs. ROHITHA B.S

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both the learned counsel it is taken up for final disposal.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for respondent No.2.

(3.) This appeal is filed challenging the judgment and award dtd. 28/11/2016 passed in M.V.C.No.1356/2016 on the file of the Court of Small Causes and MACT., at Bengaluru (SCCH-16) ('the Tribunal' for short).