VASANTH NAIK Vs. SURESHA S

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant assailing the judgment and award passed by the Principal Senior Civil Judge, C.J.M. & MACT-III, Chitradurga in M.V.C.No.116/2014 dated 02.09.2015.

(2.) Heard the learned counsel appearing for the parties. 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: