NATARAJU Vs. MANJAPPA

JUDGEMENT

(1.) These review petitions are filed seeking review of the judgment dtd. 24/11/2021 passed by this Court in MFA No.7148/2018 c/w MFA No.47/2020.

(2.) The learned counsel for the petitioner-claimant submits that while disposing of the appeals, the appeal filed by the claimant i.e., MFA No.47/2020 seeking enhancement of compensation has been disposed of and there is no enhancement of compensation awarded by this Court. Moreover the compensation awarded by the Tribunal has been reduced by this Court. Therefore, denying interest for a period of 577 days in filing the appeal, does not arise. Therefore, he sought for modification of the judgment dtd. 24/11/2021.

(3.) The learned counsel for the respondent-KSRTC has not objected for the same.