SAROJAMMA Vs. JILLANI S/O. AMEER AHMED

JUDGEMENT

(1.) NOTICE to respondent No.1 is dispensed with. Delay of 532 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. 14742/2011 is allowed.

(2.) THIS appeal is by the claimants seeking enhancement of compensation as against the award passed by the XII Addl. Judge and MACT, Bangalore in MVC No.2430/2007.

(3.) HEARD .