(1.) In this appeal the appellants have challenged the judgment and award dtd. 3/4/2019 passed in MVC No.437/2018 on the file of the II Additional District Judge and MACT, Raichur (Hereinafter referred to as 'Tribunal' for short).
(2.) The appellants were the petitioners and respondents were the respondents before the Tribunal.
(3.) The parties will be referred with respect to their status before the Tribunal for the sake of convenience.