SACHIN Vs. PUTTASWAMY AND ORS

JUDGEMENT

(1.) The present appeal has been preferred by the claimant, being aggrieved by the judgment and award dated 3.2.2016, passed by the MACT, Bengaluru (SCCH. No. 1) in MVC. No. 4567/2014.

(2.) Heard. Appeal is admitted. With the consent of learned counsel for both parties, it is taken up for final disposal.

(3.) For the purpose of convenience, the parties are referred to as they are referred to before the Tribunal.