RAJANNA C Vs. MAHINDRA V & ANOTHER

JUDGEMENT

(1.) This matter has already been disposed of on 7-6-2012 dismissing the appeal. Pursuant to this order, the appellant had approached the Supreme Court in SLP Civil Appeal No. 6867 of 2014 and the Hon'ble Supreme Court by its order dated 25-7-2014 allowed the appeal and the matter is remitted to this Court for fresh disposal in accordance with law. That is how the matter is again placed for hearing.

(2.) I have heard the learned counsel for both sides.

(3.) This appeal was filed by the claimant seeking enhancement of compensation in MVC No. 2974/2008 on the file of the MACT, Small Causes, Bangalore. I.A.I./2011 was also filed for condonation of delay of 378 days in filing the appeal. The delay was condoned on 16-12-2014 by this Court.