SRIDHARA HEGDE Vs. PAVANKUMAR

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 21/3/2020 passed in MVC No.689/2018 by the Court of V Addl. District and Sessions Judge and Addl. MACT Shivamogga sitting at Sagar (for short 'the Tribunal'), the petitioner therein has preferred this appeal.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) Brief facts of the case are as follows: