THIMMEGOWDA @ PAPEGOWDA S/O MUDALUGOWDA Vs. MOHANKUMARA S/O DYAVEGOWBA KASABA HOBLI, HOLENARASIPURA TALUK, HASSAN DISTRICT AND THE ORIENTAL INSURANCE CO. LTD., HASSAN REP BY ITS COUNSEL SRI R GANESH SHETTY

JUDGEMENT

(1.) MISC . Cvl. No -9319/2011 fifed for condonation of delay of 616 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 an the enhanced amount of compensation.

(2.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Civil Judge (Sr.Dn.) and MACT, Arkalgud in MVC No. 39/2008 dated 05.05.2009.

(3.) THE tribunal has awarded compensation of Rs. 43,500/ - and the doctor has not been examined for assessment of disability, The tribunal has not awarded compensation on the head 'loss of future earning' and also on other heads suitably.