MOHAMMED AJMAL Vs. PRASHANTH ANAND BANT

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by the Senior Civil Judge and Additional MACT, Kundapura in MVC No.689/2014 dated 17.02.2016.

(2.) Heard.

(3.) Appeal is admitted and with the consent of learned counsel appearing for the parties, the same is taken up for final disposal.