NAZEER @ NAZEE AHMED Vs. CHANDRASHEKAR GOWDA

JUDGEMENT

(1.) This appeal by the claimant is directed against the common judgment and award dated 15th September 2012, passed in MVC No. 4541/2010, by the XXI Additional Judge, Member, Motor Accident Claims Tribunal, Court of Small Causes, Bangalore (SCCH-23), (for short, 'Tribunal') on the ground that the compensation awarded is on the lower side and liable to be enhanced. Along with the appeal, learned counsel appearing for appellant has also filed I.A. 2/2013, seeking condonation of delay of 216 days in filing the Appeal.

(2.) The delay of 216 days in filing the appeal has been explained at paragraphs 3 and 4 of the affidavit filed in support of the application, I.A. 2/2013. The said paragraphs of the affidavit read thus:

(3.) I have heard the learned counsel appearing for appellant and perused the statements made in the affidavit, accompanying the application, I.A. 2/2013.