THOLASAMMA Vs. RUDRANNA

JUDGEMENT

(1.) The present appeal has been filed by the claimants assailing the judgment and award dated 10.9.2015 passed by the Additional Senior Civil Judge and MACT-II, Tumkur in ECA.No.14/2014.

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

(3.) For the purpose convenience, the parties are referred to as they are referred to before the Tribunal.