RAMESH Vs. NARESH SADASHIV GAVAS

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award, dated 29.01.2010, passed by the MACT-IV and III Additional District Judge, Belgaum (hereinafter referred to as 'the Tribunal', for short), in MVC No.2117/2006.

(2.) Heard. 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,