(1.) THERE is a delay of 71 days; in filing the appeal Cause shown is accepted. Delay of 71 days in filing the appeal is condoned. Accordingly, Misc. Cvl. No. 22482/2010 is allowed. This is a owner appeal against the judgment and sward dated 18.6,2010 in MVC No.45/2007 on the Sle of the MACT, Pavagada questioning the liability.
(2.) ON appreciation of the evidence on record, the Tribunal has awarded compensation of 2,25,000/ -.