KAMALAMMA Vs. MV GIRISHA S/O VENKATESHRAO RAJ MENS WEAR, RUDRAPPA BUILDING, 100 FET ROAD, HOSAHALLY CIRCLE. MANDYA AND THE DIVISIONAL MANAGER ORIENTAL INSURANCE CO. LTD., OPP. FIRE BRIGADE, NEW MUSLIM HOSTEL COMPLEX, I MAIN, SARASWATHFPURAM, MYS

JUDGEMENT

(1.) DELAY of 149 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. Mise.Cvl.16227/2011 is allowed.

(2.) THIS appeal is by the claimants seeking enhancement of compensation as against the award passed by the PrI. Civil Judge (Sr.Dn.) and MACT, Mandya in. M.V.C.No.351/2008.

(3.) HEARD