RANGAPPA S/O KARIGOWDA Vs. THE MANAGER THE NEW INDIA ASSURANCE CO. LTD. CHANDANA COMPLEX, HARSHAMAHAL ROAD P B NO. 96, HASSAN - 573201 AND K P HARISHA, S/O K R PUTTEGOWDA

JUDGEMENT

(1.) ACCEPTING the cause shown, the delay of 250 days in preferring the appeal is condoned. However, the claimant is not entitled to interest for the delay period on the enhanced compensation. This appeal by the claimant seeking enhancement of compensation is against the award dated 17.6.2011 passed by the Additional Senior Civil Judge and Addl. MACT, Hassan, in MVC No. 2190/2008.

(2.) ON 20.3.2007 at about 7.45 p.m. when the claimant was returning from Hanumanthapura Village towards Bittagowdanahalli via Gorur Road on the left side of the road, a Hero Honda Splendor motor bike bearing registration No. KA -13 -H -8227 came from opposite direction in a rash and negligent manner and dashed against him. As a result, the claimant sustained injuries.

(3.) HEARD .