MOULA ALIAS MOULANA, Vs. A DEVARAJ

JUDGEMENT

(1.) THIS is a claimant's appeal questioning the correctness and legality of the judgment and award passed in MVC No.428/2008 dated 15.02.2010 by the MACT, Bellary and enhancement is sought for in this appeal.

(2.) THOUGH matter is listed for orders, by consent of learned Advocates appearing for the parties and also in view of the fact that trial Court records have been secured matter is taken up for final hearing.

(3.) I have heard the arguments of learned Advocates appearing for the parties. Facts in brief leading to the filing of this appeal are as under: