AROKYAMARY AND ORS. Vs. MUNIKRISHNA MUNIYAPPA AND ORS.

JUDGEMENT

(1.) In view of memo dated 14.03.2018, notice to the 1st respondent is dispensed with at the risk of the appellants.

(2.) Accepting the reasons stated in the accompanying affidavit, the delay of 16 days in filing the appeal is condoned. I.A. No.1/2017 is accordingly allowed.

(3.) The top noted appeal is filed by the claimants seeking enhancement of compensation questioning the judgment and award dated 28.03.2017 passed in MVC No.2018/2014 on the file of the XXII A.S.C.J. & XX A.C.M.M. & Member, M.A.C.T., Bengaluru (for short 'the Tribunal').