DIVISIONAL CONTROLLER, NEKRTC Vs. SANTOSHIMA

JUDGEMENT

(1.) The MFA No.22692/2012 has been preferred by the appellant Corporation and MFA Crob. No.100055/2016 has been preferred by the appellants- claimants challenging the judgment and award dated 04.08.2011 passed in MVC No.3099/2007 on the file of the Presiding Officer, Fast Track Court-I and Member, Addl.MACT, Belagavi.

(2.) I have heard the learned counsel appearing for the parties.

(3.) Though these two cases have been listed for admission, with the consent of both the parties, the same are taken up for final disposal.