LAWS(KAR)-2018-2-295

GURUNATH R CHAVAN Vs. BASAWANI FAKIRAPPA AGASAGI

Decided On February 20, 2018
Gurunath R Chavan Appellant
V/S
Basawani Fakirappa Agasagi Respondents

JUDGEMENT

(1.) Mfa No. 101881/2015 has been preferred by the appellant/respondent No.1(a) before the Tribunal, and MFA No.22526/2012 has been preferred by the appellants/claimants challenging the judgment and award passed by the Presiding Officer, Fast Track Court IV, Belgaum in MVC No.1497/2010 dated 24.02.2012.

(2.) Heard. Though the appeals are listed for orders, with the consent of the learned counsel appearing for the parties, they are taken up for final disposal.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.