RAVI S/O BILIGOWDA Vs. CM. RAVI S/O MADEGOWDA MAJOR, CHIKKADODDI VILLAGE, KOPPA HOBLI, MADDUR TALUK, MANDYA DIST-371 431 AND THE DIVISIONAL MANAGER THE ORIENTAL INSURANCE CO LTD NEAR MUSLIM HOSTEL COMPLEX, NEAR FIRE BRIGADE, SARASWATHIPURAM MYSO

JUDGEMENT

(1.) MISC . Cvl.No. 7017/2011 fifed for condonation of delay of 98 days in preferring 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 claimant seeking for enhancement of compensation as against the award passed by the Civil Judge (SR.DN) MACT, Maddur in MVC No. 94/2008 dated 09.09.2010. Tribunal has awarded the compensation of Rs. 67,066.00/ - on the following heads. <FRM>JUDGEMENT_1596_TLKAR0_2011.html</FRM>

(3.) CLAIMANT has sustained injuries in the accident occurred on 13.12.2007 at about 01:00 near Mandya due to the rash and negligent driving of the driver of the Motor cycle bearing No. KA. -11 -K8113. The claimant has sustained grievous injuries i.e., fracture of left shaft humorous and was treated at Hospital in. Mandya and thereafter was shifted to Shilpa Nursing Home, Mandya.