SRIDHARA S/O RAMAKRISHNACHARI Vs. VIVEK TRANSPORTERS SECTOR 17 A.O., GURGOAN GURGOAN, ARYAN A STATE-122001 AND THE BRANCH MANAGER I.C.I.C.I. LOMBARD MOTOR INSURANCE BIRLA TOWERS, 5TH FLOOR 25 BARAKHAMBA ROAD NEW DELHI, G.P.O. NEW DELHI DELHI-110

JUDGEMENT

(1.) DELAY of 161 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.5015/2011 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. 129/2007.

(3.) HEARD .