MOHAN RAJ @ MAHABALA POOJARY Vs. VENKATESH K.T. AND THE BRANCH MANAGER THE NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) THERE is a delay of 31 days in filing the appeal. The delay is condoned. The claimant, is not entitled for interest for the delay period on the enhanced compensation.

(2.) THIS appeal is by the claimant seeking enhancement of compensation awarded by the Presiding Officer, FTC, Mangalore & Member, MACT, Bangalore in MVC No. 425/2009 dated: 23.02.2011.

(3.) BEING not satisfied with the quantum of compensation awarded by the Tribunal, the claimant is in this appeal.