BASAVEGOWDA @ BASAVARAJU M.S AND SARASWATHI Vs. BHARGAVA M B S/O LATE M.V. BHASKAR, BEHIND HOSPITAL ROAD, K.R. SAGAR SRIRANGAPATNA TALUK, MANDYA DISTRICT-39 AND THE DIVISIONAL MANAGER THE NEW INDIA ASSURANCE CO. LTD JLB ROAD, CHAMUNDIPURAM, MYSO

JUDGEMENT

(1.) DELAY of 201 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. I.A. 1/2011 is allowed.

(2.) THIS appeal is by the claimants seeking enhancement of compensation as against the award passed by the Addl Civil Judge (Sr.Dn.) and MACT., Srirangapatna in M.V.C.No.876/2008.

(3.) HEARD .