GANESH Vs. MAHANTAIAH HIREMATH AND ORS.

JUDGEMENT

(1.) This appeal is by the claimant challenging the judgment and award passed by the Tribunal both on the ground of negligence and quantum.

(2.) With the consent of learned counsel appearing for the parties, the appeal is heard and disposed of finally.

(3.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.