JAYAMMA Vs. DIVISIONAL CONTROLLER KSRTC RURAL DIVISION BANNIMA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/claimant, being aggrieved by the judgment and award passed by the Addl. Senior Civil Judge and JMFC, MACT, Hunsur, in MVC No.39/2014 dated 04.12.2015.

(2.) Heard.

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