VENKATAPPA NAIDU S/O PEDDANALLAPPA, SMT. SEETHAMMA, W/O VENKATAPPA NAIDU AND RAMESH, S/O. VENKATAPPA NAIDU Vs. C. SRINIVASAREDDY, S/O. LATE CHANNAPPA, SINGANAHALLI VILLAGE, KASABA HOBLI, DODDAGANJUR POST, CHINTHAMANI TALUK, CHIKKBALLAPUR DISTRIC

JUDGEMENT

(1.) THIS appeal is by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) ALONG with the appeal an application is filed under Section 5 of the Limitation Act for condonation of delay of 658 days in filing the appeal.

(3.) HENCE , I have heard the learned Counsel appearing for the parties both on the ground of delay as well as on merit.