RADHA Vs. P. CLINTON VAZ

JUDGEMENT

(1.) THIS is a claimant's appeal challenging the correctness and legality of judgment and award dated 11.07.2008 passed by Civil Judge (Sr. Dn.), Kundapura, in MVC No. 1820/01, whereunder claim petition filed by claimants, came to be dismissed.

(2.) HEARD Sri. Pavana Chandra Shetty, learned counsel appearing for appellants/claimants and Sri. A.M. Venkatesh, learned counsel appearing for respondent No. 3. Respondent Nos. 1 and 2 are served and unrepresented.

(3.) PER contra, Sri A.M. Venkatesh, learned counsel appearing for respondent No. 3 has supported the judgment and award passed by Tribunal and submits that there is no illegality committed by Tribunal and prays for dismissal of the appeal.