SUBHAS Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Though this appeal came up for admission, with the consent of the learned counsel for the parties, it is heard finally.

(2.) This appeal is filed by the appellant assailing the judgment and award dated 15.10.2014 in MVC No.98/2013 passed by the I Addl. Senior Civil Judge and Addl. MACT, Hubballi (for short 'the Tribunal).

(3.) I have heard the arguments of the learned counsel for the appellant and learned counsel for respondents.