KOTHA BALARAMAIAH Vs. D NARASIMHA

JUDGEMENT

(1.) AGGRIEVED by the Award dated 18.08.2007 in M.V.O.P.No.686 of 2006 passed by the Chairman, M.A.C.T -cum -Principal District Judge, Kadapa (for short "Tribunal"), the claimants preferred the instant MACMA.

(2.) THE factual matrix of the case is thus:

(3.) THE parties in the appeal are referred as they stood before the Tribunal.