SHOWBHAYAMMA Vs. M H INDRA

JUDGEMENT

(1.) THERE is inordinate delay of 545 days in filing the appeal. However, learned counsel for the appellant submits that the claimants are parents and wrong multiplier is applied by taking the age of the mother at 55 years and income is also taken on the lower side. Considering the same, delay of 545 days in filing the appeal is condoned. Accordingly, Misc. Cvl. No.4897/2010 is allowed.

(2.) THIS is a claimants' appeal against the judgment and award dated 12.6.2008 in MVC No.502/2006 on the file of the MACT, Malavalli seeking enhancement of compensation.