AIJAZ PASHA Vs. SHEKAR

JUDGEMENT

(1.) By consent of learned counsel appearing for the parties, the matter is taken up for final hearing.

(2.) The present appeal is filed by the claimant against the Judgment and Order dated 23.08.2017 passed in E.C.A.No.56/2014 on the file of IV Additional Senior Civil Judge & JMFC, Mysuru, in awarding compensation of '1,74,350/- with interest at 12% p.a.

(3.) The parties herein are referred to as per their ranking before the Tribunal.