(1.) This is a claimant's appeal against the impugned judgment and award dated 28-12-2010 passed in MVC No. 10 of 2009, by the I Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Mysore (for short, 'Tribunal'), for enhancement of compensation. Along with the appeal, appellant has also filed I.A. No. 1 of 2013, seeking condonation of delay of 582 days in filing the appeal.
(2.) Heard learned Counsel appearing for appellant.
(3.) The said delay of 582 days in filing the appeal has been explained in paragraphs 3 and 4 of the affidavit dated 2-8-2013 accompanying the application, which reads thus: