LAWS(SC)-2023-4-156

KANDASAMI Vs. LINDABRIYAL

Decided On April 24, 2023
KANDASAMI Appellant
V/S
Lindabriyal Respondents

JUDGEMENT

(1.) Delay condoned subject to denial of interest for the period of delay.

(2.) Leave granted.

(3.) The appellants are before this Court seeking enhancement of the compensation against the sum awarded by the Motor Accidents Claims Tribunal (For short 'MACT') through its judgment dtd. 7/8/2012 and enhanced by the High Court through its judgment dtd. 13/3/2013.