S. THIMMAPPA Vs. KUMARA. M.A.

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned judgment and award dated 26.12.2012 passed in MVC No. 877/2011, by the Presiding Officer, Fast Track Court -II and Member, Additional Motor Accident Claims Tribunal, Mysore, (for short 'Tribunal'), for enhancement of compensation.

(2.) ALONG with the appeal, appellant has also filed I.A. 1/2014, seeking condonation of delay of 431 days in filing the appeal.

(3.) THE delay of 431 days in filing the appeal has been explained in paragraphs 2 and 3 of the affidavit dated 31.05.2014 accompanying the application, which reads thus: