JAICHAND Vs. S KAVITHA W/O SELVA MURTHY

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-petitioner being aggrieved by the judgment and award passed by the XIX Additional Small Cause Judge & MACT at Bengaluru in MVC No.2512/2014 dated 01.10.2015.

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

(3.) Brief facts of the case are as under: