SANTHOSH Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 8th February 2013, passed in MVC No. 8071/2011, by the 14th Additional Judge, Court of Small Causes, Motor Accident Claims Tribunal, Bengaluru City (SCCH -10), (for short, 'Tribunal') on the ground that the compensation awarded is on the lower side and liable to be enhanced.

(2.) ALONG with the appeal, learned counsel appearing for appellant has also filed I.A. 1/2014, seeking condonation of delay of 259 days in filing the Appeal.

(3.) LEARNED counsel appearing for appellant vehemently submitted that the delay has been explained at paragraphs 2 & 3 of the Affidavit and the same may be accepted, delay may be condoned, having regard to the nature of injuries sustained and the appeal be heard on merits.