FAYAZ AHAMED Vs. NAZEER AHAMAD

JUDGEMENT

(1.) This appeal is filed by the claimant assailing the judgment and award dated 20.07.2011 passed by the Fast Track Court-III and Addl. MACT, Belgaum (hereinafter referred to as 'the Tribunal', for short) in MVC No.1309/2009.

(2.) Heard the arguments of the learned counsel for both the parties.

(3.) The ranks of the parties before the Tribunal are retained for brevity.