KANTHARAJU Vs. MOHAMMED SIBGATHULLA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by 9th Additional Small Causes Judge and 34th ACMM, Court of Small Causes (SCCH-7) Bengaluru in MVC No.7186/2012 dated 04.11.2015.

(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.