JAYANNA S/O CHANNAMALLAIAH Vs. SMT. B.S. PUSHPALATHA W/O B.S. CHIDANANDA AND THE ORIENTAL INSURANCE CO LTD.

JUDGEMENT

(1.) NOTICE to respondent No. 1 is dispensed with. Sri V Narayanswamy is directed to take notice for respondent No. 2

(2.) DELAY of 224 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. 15792/2011 is allowed.

(3.) THE Tribunal has awarded a compensation of Rs.2.84.000/ - with 6% interest towards the death of one Veeresh, aged 21 years, in the accident occurred on 16.9.2007 due to the negligence of the driver of the bus bearing No.KA16 A 2093