K. B. BASAVARAJAPPA Vs. MAHESHKUMAR

JUDGEMENT

(1.) Being aggrieved by the judgment and award dtd. 4/9/2010 passed in MVC No.299/2009 by the learned Presiding Officer, Fast Track Court-I, and Member, Addl. MACT, Mysore, whereby, the claim petition came to be dismissed, the petitioner/appellant is before this Court in appeal urging various grounds.

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

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