D RAMABABU Vs. JAGADISH

JUDGEMENT

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

(2.) This appeal is directed against the judgment and award dated 10.04.2013 passed in MVC No.280/2012 on the file of MACT, Fast Track Court-I, at Raichur.

(3.) The brief facts of the case as per petition are as follows: