SRI GIRIDHAR Vs. SRINATH R.M

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for both parties, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellant - claimant challenging the impugned judgment and award dated 26.09.2014, passed in MVC No.1481/2012 by the XXII Additional Small Causes Judge and Member, MACT, Bengaluru, awarding compensation in a sum of Rs.76,919/-.

(3.) The factual matrix of the appeal is as under: