LAWS(KAR)-2019-6-359

SHANKAREGOWDA Vs. P KALIYAPPA

Decided On June 25, 2019
Shankaregowda Appellant
V/S
P Kaliyappa Respondents

JUDGEMENT

(1.) Though, this appeal is listed for orders, with the consent of learned counsel for both the sides, it is heard finally.

(2.) This appeal is filed by the legal representatives of Annaji @ Gunda assailing the judgment and award dated 30.01.2013 passed by the Senior Civil Judge and M.A.C.T., Holenarasipura (hereinafter referred to as 'the Tribunal', for the sake of convenience) in M.V.C.No.420/2012.

(3.) We have heard the arguments of learned counsel for the appellants as well as learned counsel for the respondents.