H H RAKESH Vs. PRAVEEN KUMAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award passed by the Senior Civil Judge and MACT at Kadur, Chikmagalur District in MVC No.121/2012 dated 17.01.2015.

(2.) Heard the learned counsel appearing for the parties. The appeal is admitted and with the consent of the learned counsel appearing for the parties, it is taken up for final disposal.

(3.) Brief facts of the case are that: