LAWS(KAR)-2018-12-148

HANAMANTRAYA Vs. SAHEBLAL

Decided On December 21, 2018
Hanamantraya Appellant
V/S
Saheblal Respondents

JUDGEMENT

(1.) Though the matter was posted for admission, with the consent of counsel for the parties, it was heard on merits and taken up for final disposal.

(2.) This appeal is directed against the judgment and award dated 30.01.2018 passed by the MACT No.IV, Vijayapur in MVC No.1756/2013.

(3.) In order to avoid confusion and overlapping, the parties are referred with their rank held before the Tribunal.