SHANTHALA Vs. SHIVARAM RAI M.

JUDGEMENT

(1.) This appeal is preferred by the claimants challenging the judgment and award dtd. 5/2/2020 passed in MVC.No.402/2014 by the Court of the Principal Small Causes and Senior Civil Judge, MACT, Mysuru (for short 'the tribunal').

(2.) Parties to the appeal shall be referred to as per their status before the tribunal.

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