DIVISIONAL CONTROLLER Vs. CHANDRIKA

JUDGEMENT

(1.) The present appeal has been preferred by the Divisional Controller N.W.K.R.T.C. challenging the judgment and award passed by Principal Small Causes and MACT, Mysuru in MVC No.291/2015 dated 14.10.2016.

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

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