MAHESH B.A. S/O. B.E. ANNEGOWDA Vs. THE UNITED INDIA INSURANCE CO. LTD., D.O. II (IST FLOOR) 104-A, PERAMANUR MAIN ROAD, SALEM 636007 REPRESENTED BY LOCAL OFFICE, THE UNITED INDIA INSURANCE CO. LTD., S.V. BUILDING, B.M. ROAD, HASSAN-573201 AND M

JUDGEMENT

(1.) THERE is a delay of 205 days in preferring the appeal. Accepting the reasons stated in the affidavit filed along with the application - I.A.I/2011, delay is condoned and I.A.I/2011 is ordered accordingly.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation as against the judgment and Award dated 30.12.2010 in MVC No. 449/2008 on the file of Addl. Senior Civil Judge and Addl. MACT, Hassan.

(3.) HEARD .