MOHAMED NAYAZULL @ NAYAZULLA Vs. SRI. E. MANJUNATHA S/O P ESHWARAPPA MAJOR, R/A BEHIND APMC YARD, VEDAVATHI NAGARA, HIRIYUR TOWN, CHITRADURGA DISTRICT-572143 AND THE BRANCH MANAGER UNITED INDIA INS CO LTD, NO. 274/13, 1ST FLOOR, MALLIKARJUNA COM

JUDGEMENT

(1.) DELAY of 171 days in filing the appeal is condoned subject to the condition that appellant would not be entitled for interest for the delay period on the enhanced amount of compensation. Misc.Cvl.5010/2011 is allowed.

(2.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Civil Judge (Sr.Dn.) and Addl. MACT, Hiriyur in MVC No. 270/2008.

(3.) HEARD .