JAYARAMA SHETTY Vs. GOPALA KRISHANA KINI AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award passed by the Court of Civil Judge (Sr.Dn.) and MACT, Kundapura, (hereinafter referred to as 'the Tribunal' for short) in MVC. No. 962/2006 dated 05.05.2009.

(2.) Though, this appeal is listed for admission, with consent, it has been heard finally.

(3.) For the purpose of convenience, the parties are referred to as per their ranking in the court below.