SHAMA KHARVI Vs. VIKRAM S/O SHAMA KHARVI

JUDGEMENT

(1.) The present appeal has been filed by the claimant assailing the judgment and award passed by the Additional District and Sessions Judge and MACT, Udupi (Sitting at Kundapura) in MVC No.221/2014 dated 23.02.2016.

(2.) Heard.

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