JAVARAYIGOWDA@ JAVAREGOWDA Vs. HABIB AGRO INDUSTRIES

JUDGEMENT

(1.) The present appeal has been preferred by the appellants claimants assailing the judgment and award passed by the Additional Senior Civil Judge and JMFC, Pandavapura and also the designated Court for the Workmen Compensation Act.

(2.) Heard.

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