GANGARAMAIAH Vs. BALAKRISHNA MAJOR

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants assailing the judgment and award passed by the VI Additional District Judge and MACT, Tumkur in MVC No.305/2015 dated 10.12.2015.

(2.) Heard the learned counsel for the parties.

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