NAGAMMA Vs. BINIMADHU

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants assailing the judgment and award passed by the Principal District & Sessions Judge and MACT, Chamarajanagar in MVC No.279/2014 dated 20.11.2015.

(2.) Heard the learned counsel for the parties.

(3.) Appeal is admitted. With the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.