MARUTI SHETTEPPA GADIVADDAR Vs. ZAHIRUDDIN GOUSEMOHIDDIN NAIK

JUDGEMENT

(1.) Though this appeal came before the Court for admission with the consent of the learned counsel for both the parties, it is heard finally. The appellant who is claimant before the Tribunal filed this appeal by assailing the judgment and award passed by the Presiding Officer, FTC-I and Additional MACT, Belgaum (hereinafter referred to as "Tribunal" for short) in MVC No.247/2012, dated 8.11.2012.

(2.) I have heard the learned counsel appearing for the appellant Smt. Geeta K.M. and the learned counsel for respondent Sri. Nagaraj C. Kolloori.

(3.) For the convenience, the ranks of the parties before the Tribunal is retained.