PRAKASH Vs. R. KASHINATH AND ORS.

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned common judgment and award dated 18/12/2013, passed in MVC No. 11/2013, by the II Additional Senior Civil Judge and VI Additional Motor Accident Claims Tribunal, Davanagere, (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 163 days in filing the appeal.

(3.) LEARNED counsel appearing for the appellant submitted that, the statements made in paras 2 and 3 of the affidavit accompanying the application may be accepted, delay may be condoned and matter may be heard on merits.