(1.) DELAY of 106 days in filling the appeal subject to the condition, that claimant would not be entitled for interest for the delay period on the enhanced amount of compensation, condoned and no interest will be paid for the laid -up period.
(2.) THIS appeal is filed the seeking enhancement of compensation passed by the Principal Civil Judge (Sr.Dn.,) Additional MACT, Hassan in MVC No. 2028/2008 dated 21.12.2010
(3.) THE Tribunal has awarded compensation of Rs. 55,000/ - on the following heads: <FRM>JUDGEMENT_1714_TLKAR0_2011.html</FRM>