MARIGOWDA @ RAJANNA Vs. GOPAL KRISHNA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by the 4th Additional District and Sessions Judge, Additional MACT, Hassan in MVC No.252/2015 dated 07.11.2015.

(2.) Heard the learned counsel appearing for the appellant and respondents.

(3.) Though the matter is listed for orders, with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.