SRI. MAHESH R.M. Vs. THE MANAGER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by Principal Senior Civil Judge and MACT-X, Tumakuru in MVC No. 105/2014 dated 29.03.2016.

(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.