(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by Senior Civil Judge, Challakere, in MVC No.104/2009 dated 3.11.2010.
(2.) Heard the learned counsel appearing for the parties.
(3.) Though the appeal is listed for admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.