(1.) MISC . Cvl. 13334/11 filed for condonation of delay of 32 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 a amount of compensation.
(2.) THIS appeal is by the claimant seeking for enhancement of compensation as against the award passed by the principal Civil judge (Sr. Dn) and Additional MACT, Hassan in MVC No. 5/2008 on 9.11.2009.
(3.) HEARD .