ABDUL MAJEED Vs. VIRUPAKSHAGOWDA AND OTHERS

JUDGEMENT

(1.) With the consent of both the learned counsel, the matter is taken up for final disposal. Learned counsel for the appellant and respondent No.2 is present.

(2.) This appeal is directed against the judgment and award passed by the learned Additional Senior Civil Judge and Presiding Officer for Employee's Compensation, Hassan, dated 29.7.2015.

(3.) In order to avoid confusions and overlappings, the parties hereafter are referred in accordance with their status before the Commissioner for Employee's Compensation.