MANAGING DIRECTOR Vs. BHARATI W/O MAHANTESH HIREMATH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/corporation assailing the judgment and award passed the I Additional District Judge & MACT-II, Belgavi (hereinafter referred to as 'the Tribunal', for short), in M.V.C.No.715 of 2011 dated 31.12.2014.

(2.) Heard. The appeal is admitted with consent of the parties the matter is taken up for final disposal.

(3.) For the sake of convenience the parties are referred to as per their rankings before the Tribunal.