SUSHEELAMMA Vs. PAVAN KUMAR V

JUDGEMENT

(1.) MISC . Cvl.No. 5701/2011 filed for candonation of delay of 192 days in preferring the appeal is allowed, Delay is condoned subject to the condition that claimant would sot be entitled for interest for the delay period on the enhanced amount of compensation.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation as against the award passed by the VI Additional MACT, Davanagere in MVC No. 262/ 2009 dated 31.05.2010

(3.) CLAIMANT has sustained injuries in the accident occurred on 02.04.2008 near Eachgatta Bullapura Road due to the rash and negligent driving of the driver of the Bus bearing No. KA -17 -F -574. The claimant has sustained grievous injuries i.e., fracture of left patella.