S ARJUN Vs. BORAIAH

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant being aggrieved by the judgment and award passed by the Senior Civil Judge and JMFC, Pandavapura in MVC No.1323/2012 dated 25.04.2015.

(2.) Heard.

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