Kurian Joseph, J. - (1.) Leave granted.
(2.) The High Court, as per the impugned order, declined to consider the claim made by the appellant(s) for enhancement of compensation on the ground of unexplained delay in approaching the High Court. In cases where the claim is made for enhancement, this Court has taken a consistent view that in case the claimants are denied the statutory benefits for the period covered by delay, a lenient view should be taken while condoning the delay.
(3.) Having regard to the facts and circumstances of the case, we condone the delay on the part of the appellant(s) in approaching the High Court on the condition that for the period of delay, they shall not be entitled to any statutory benefits in case any enhancement is granted by the High Court on merits.;