MANGALAMMA Vs. L NAGARAJU S/O LAKSHMAIAH MAJOR

JUDGEMENT

(1.) MISC . Cvl. No. 14184/2011 filed for condonation of delay of 14 days in prefering the appeal is allowed. Delay is condoned subject to the condition that claimant would not be entitled for interest for the delay period on the enhanced amount of compensation.

(2.) THIS appeal is by the claimants seeking enhancement of compensation passed by the Additional Civil Judge (SR.DN.,) and MACT, Manday in MVC No. 503/2008 dated 03.03.2011.

(3.) CLAIMANTS are the parents and sisters of the deceased Nanjunda the Tribunal taking the income of the deceased, at Rs. 4,000/ - awarded compensation on the following heads: <FRM>JUDGEMENT_2825_TLKAR0_2011.htm</FRM>