EXECUTIVE ENGINEER Vs. K.H.RAMAIAH

JUDGEMENT

(1.) Smt.Shubha.S., learned counsel for petitioners has appeared in person.

(2.) For the sake of convenience, the status of parties is referred to as per their rankings before the Trial Court.

(3.) The petitioner filed a petition in Civil Misc.No.10025/2015 before the V Addl. District and Sessions Judge, Tiptur and sought for enhanced compensation.